BEEBEE HALIMA BEGUM Vs. SHANKAR

JUDGEMENT

(1.) BY consent of the learned counsel appearing for the parties, the matter is taken up for final hearing and is being disposed of by this judgment.

(2.) THE main appeal bearing MFA No. 30127/2012 is an appeal filed by the claimants of a case bearing MVC No. 265/2010, which was pending on the file of MACT -II at Yadgiri. The connected appeal is filed by the NEKRTC - the owner of the offending bus. Since both the appeals have arisen out of the judgment and award passed in MVC No. 265/2010 dated 15.09.2011, they are taken up together for common discussion.

(3.) ONE Mohd. Ismail died in a road accident, which occurred on 21.06.2010 at about 10.30 a.m. in Yadgiri Town near Mahalaxmi Way Bridge cross. Claimants are his wife and son respectively. According to them, the accident took place solely due to the negligence of the driver of NEKRTC bus bearing No. KA.33/F.34. According to the claimants, deceased was earning a sum of Rs. 10,000/ - per month and as a result of his death, they have been put to great inconvenience and hardship.