THE DIVISIONAL CONTROLLER NEKRTC Vs. RUKMUDDIN

JUDGEMENT

(1.) THE appellant has challenged the finding on negligence and the consequent grant of compensation to the respondent for the injuries sustained in the motor vehicle accident.

(2.) THE facts reveal that on 12.09.2006 at about 12.30 p.m., the respondent and another were proceeding on the motorcycle bearing reg. No. KA -38E -2843. At that time, the KSRTC bus bearing reg. No. KA -38/F -226 came from the opposite direction and hit the motorcycle. Thereby, respondent sustained grievous injuries in the said accident. A claim petition was filed for compensation on different grounds.

(3.) THE point that arises for my consideration is;