DIVISIONAL CONTROLLER KSRTC Vs. K.R.SUNANDA

JUDGEMENT

(1.) In this appeal, K.S.R.T.C. has challenged the judgment and award dtd. 23/8/2016 passed by the learned Senior Civil Judge and J.M.F.C. and Member, M.A.C.T., K.R. Nagar ('the Tribunal' in short) in M.V.C.No.2/2014.

(2.) For the sake of convenience, the rank of the parties will be referred to as per their status before the Tribunal.

(3.) The brief facts of the case are, on 14/9/2013 at about 2:30 pm, the husband of the first petitioner, father of the petitioners No.2 to 5 and son of the petitioners No.6 and 7 B. Mahadeva, the deceased while travelling as a passenger in the car bearing Reg.No.CAA-457 from Mysuru to K.R. Nagar near Bharat Petroleum Bunk at Bilikere Village, K.S.R.T.C. bus bearing Reg.No.KA-13/F-1991 driven from Hassan side towards Mysuru dashed against the car injuring the inmates of the car, killing the deceased at the spot.