GENERAL MANAGER, KSRTC Vs. HASEEM

JUDGEMENT

(1.) Challenging judgment and award dtd. 17/3/2011 passed by Additional Motor Accident Claims Tribunal, Saundatti, in MVC.no.897/2010, these appeals are filed.

(2.) Brief facts as stated are that in an accident that occurred on 11/3/2010, Babu Pathan and others were traveling back to their village Mabanur from Munavalli village in TATA Ace bearing registration no.KA-24/5664. Babu Pathan was standing at rear right side by clinging onto carrier. At that time, KSRTC bus bearing registration no.KA-01/F-1587 driven by its driver in rash and negligent manner came from opposite direction and dashed against TATA Ace. Consequently, deceased - Babu Pathan was thrown away from vehicle sustained grievous injuries and died.

(3.) Claiming compensation on account of his untimely death, parents filed claim petition under Sec. 166 of Motor Vehicles Act, against KSRTC.