THE MANAGING DIRECTOR Vs. VIJAYLAXMI

JUDGEMENT

(1.) THIS appeal has been filed challenging the finding on negligence and quantum of compensation granted to the respondents for the death of Gururaj, who is the son of 1st appellant and minor brother of 2nd respondent.

(2.) THE facts reveal that on 01.09.2009 at about 11.00 a.m., the deceased (Gururaj) was standing at city bus stand, opposite PUC Government college, Yadgir, with his friends waiting for the bus. At that time, a bus bearing registration No. KA -33/F -44, driven in a rash and negligent manner hit him and passed over his legs and waist. Thereby, he sustained grievous injuries and during the treatment he died at about 2.30 p.m. at Raichur. The mother and minor brother made a claim for compensation towards loss of dependency and other conventional heads.

(3.) HEARD the learned counsel for the parties.