KOTRAPPA GURUPADAPPA SHETTAMMANAVAR Vs. JAGADISH YALLAPPA MADAR

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellants and the learned counsel appearing for the respondents.

(2.) This appeal is filed challenging the judgment and award dtd. 23/10/2010 passed in M.V.C.No.38/2008 on the file of the Fast Track, Ranebennur.

(3.) The factual matrix of the case of the claimants before the Tribunal is that on 18/2/2007 at about 10 a.m., when the deceased Danamma was crossing Poona-Bangalore road, near Darga in Nelogal village, Haveri taluk, by that time the offending KSRTC bus bearing registration No.KA-01/F-8099 came in a rash and negligent manner on the said public road being driven by its driver and dashed against the deceased. As a result, deceased suffered severe injuries and she was shifted to Government Hospital at Davanagere and then to Bapuji hospital, Davanagere for further treatment. But she succumbed to the injuries during treatment. It is further case of the claimants being the sons of deceased Danamma that at the time of accident, their mother was hale and healthy and earning Rs.6,000.00 p.m. by doing agricultural work and maintaining her family. Hence, the claimants filed a claim petitions before the Tribunal seeking for compensation.