NAGAMMA AND ORS. Vs. RAMESH AND ORS.

JUDGEMENT

(1.) THE Corporation has filed MFA No. 30110/2011 challenging the finding on negligence, liability and also the quantum of compensation awarded by the Tribunal for the death of Veerabhadrappa in a motor vehicle accident, whereas the legal representatives of Veerabhadrappa have filed MFA No. 31970/2011, seeking enhancement.

(2.) THE facts reveal that Veerabhadrappa (the deceased) was proceeding on Hero Honda motorcycle towards Maski and the KSRTC bus bearing No. KA 36/F 519 came from the opposite direction, driven in a rash and negligent manner and hit the motorcycle. Thereby, Veerabhadrappa sustained severe injuries. His leg was amputated and later died on 11.07.2006. His legal representatives made a claim for compensation before the Tribunal.

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