DIVISIONAL MANAGER Vs. SHILPA.B.G

JUDGEMENT

(1.) MFA 6360/2019 is filed by the Corporation and MFA 6723/2019 is filed by the claimants under Sec. 173(1) of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act', for short) being aggrieved by the judgment and award dtd. 17/1/2019 passed by the Motor Accident Claims Tribunal, Nanjangud in MVC 1445/2017.

(2.) Facts giving rise to the filing of the appeals briefly stated are that on 22/8/2017, when the deceased Chandrashekara.S was proceeding on motorcycle bearing registration No.KA-09-ES-4085 from Gundlupete to Bommalapura Village, near Annurukeri pond on the left side of the road, at that time, KSRTC bus bearing registration No.KA-11-F- 0394 which was being driven in a rash and negligent manner, dashed against the motorcycle of the deceased. As a result of the aforesaid accident, the deceased sustained grievous injuries and succumbed to the injuries.

(3.) The claimants filed a petition under Sec. 166 of the Act seeking compensation for the death of the deceased along with interest.