DIVISIONAL CONTROLLER Vs. SHIVAPPA

JUDGEMENT

(1.) The appellant is the NWKRTC, who is calling in question the legality and correctness of the Judgment & Award dtd. 31/8/2009 in MVC No. 1385/2007 on the file of the II Addl. District Judge & MACT, Belgaum.

(2.) Brief facts are that on 16/3/2008 at about 04:45 p.m., while the claimant-respondent was traveling in an Auto-rickshaw bearing Registration No.KA-23/6898 from Islampur to Arjunwad, the NWKRTC bus bearing Registration No.KA-25/F-1674 came from opposite direction and dashed against the said Auto-rickshaw, resulting in grievous injuries to the claimant.

(3.) On the claim petition being filed, the respondent contested the proceedings by filing written statement.