NORTH WEST KARNATAKA ROAD, TRANSPORT CORPORATION, CENTRAL OFFICE, GOKUL ROAD, HUBLI BY ITS MANAGING DIRECTOR Vs. SRI. JAMPANAGOUDA @ MUDAKANAGOUDA, S/O TAKANAGOUDA PATIL

JUDGEMENT

(1.) THE respondent No. 3/NWKRTC in MVC. No. 78/2003 on the file of the Civil Judge (Senior Division) and Additional MACT Haveri is the appellant. The parties will be referred according to their ranking before the MACT for convenience.

(2.) FACTS necessary for the consideration of the present appeal arc as follows:

(3.) ON the other hand, the learned Advocate for the claimant submit that this Court has declared the law that if a charge sheet is filed, it is prima facie evidence. In the facts and circumstances of the case, the charge sheet is filed against the driver of the bus. Simultaneously, travel by three majors is not by itself the criteria to dislodge the case of the claimant. So supports the reasoning of the learned Member of the Tribunal.