THE DIVISIONAL CONTROLLER, NEKRTC Vs. MOHAMMED ISMAIL

JUDGEMENT

(1.) THE 1st respondent of a case bearing MVC No. 702/2009, which was pending on the file of MACT, Gulbarga has filed this appeal. Appeal is filed mainly on the ground of entire negligence being attributed to the driver of the appellant -Corporation and the quantum of compensation being in excess of what ought to have been granted.

(2.) HEARD the learned counsel appearing for the parties and perused the records.

(3.) ACCORDING to the 1st respondent, the accident took place solely due to the negligence of the driver of the bus, in which he was travelling. Respondent No. 2 before the Tribunal by name Shanker is stated to be a driver of the bus. Mallappa - Respondent No. 3 before the Tribunal is the driver of the tractor, which had been allegedly parked on the road. Respondent No. 2 herein by name Basavaraj is the owner of the said tractor.