THE MANAGING DIRECTOR Vs. BASAPPA

JUDGEMENT

(1.) THE Managing Director, North -West Karnataka Road Transport Corporation, Hubli, has filed this appeal challenging the judgment and award dated 28th January 2008 made in MVC No. 118/2001 passed by the Additional Motor Accident Claims Tribunal, Gadag (for short the 'Tribunal').

(2.) THOUGH the appeal is listed for admission, with the consent of the parties, it is heard finally and disposed off by this order.

(3.) THE claimant is the son of the deceased Smt. Ningamma. He filed claim petition in M.V.C. No. 118/2001 contending that on 15.05.2001, at about 6.50 a.m., his mother Smt. Ningamma after attending the second call of nature and returning to home, a KSRTC bus bearing registration No. KA -26/F 242, coming from Venkatapura to Hubli in a rash and negligent manner, dashed against Smt. Ningamma. Due to the said accident, she fell down and the wheel of the bus ran over on her stomach and head, as a result of which, she died on the spot. Prior to her death, she was working in a field earning more than Rs. 4,000/ -. per month and having lost the only earning member of the family, sought for compensation of Rs. 6,00,000/ -.