KARNATAKA STATE ROAD TRANSPORT CORPORATION CENTRAL OFFICE BY ITS MANAGING DIRECTOR Vs. SRI. B.A. MOHAMMED AND SMT. H.S. THAHIRA BANU

JUDGEMENT

(1.) THESE two appeals are directed against the judgment and award in MVC No. 326/2008 dated 14.07.2011 on the file of the Principal District Judge and MACT, Chikmagalur. MFA No. 10308/2011 is filed by the Karnataka State Road Transport' Corporation (for short the Corporation) challenging the aforesaid judgment and award by contending that the bus belonging to the corporation bearing Registration No. KA -18/F -0199 was not involved in the accident in question.

(2.) MFA No. 10307/2011 is filed by the claimants seeking enhancement of compensation.

(3.) THE corporation filed its written statement, contending that the bus in question was not involved in the accident. Hannan Suheel must have died due to some other reason. The deceased was a pillion rider in the motor cycle. The rider of the motor cycle had sustained simple injuries. Therefore, Hannan Suheel could not have died in the alleged accident.