DIVISIONAL CONTROLLER Vs. SMT. SHAIK ANJUM

JUDGEMENT

(1.) MFA No.100018/2019 is filed by the NWKRTC (for short 'the Corporation ') under Section 173(1) of the Motor Vehicles Act, (hereinafter it is referred to as "the Act ") while MFA No.104360/2019 is filed by the claimants under Section 173(1) of the Act against the Judgment and Award dated 15.09.2018 passed in MVC No.2562/2016 on the file of the MACT and Senior Civil Judge, Khanapur (hereinafter referred to as "the Tribunal ").

(2.) The facts leading upto filing of the present appeals briefly stated are:

(3.) Upon service of notice, respondent-Corporation filed statement of objection denying mode and manner of accident, age, occupation and income of the deceased. It is contended that the accident occurred on account of negligence on the part of the deceased while crossing the road and there is no negligence on the part of the driver of the Bus. Hence, sought for dismissal of the claim petition.