KRISHNEGOWDA AND ORS. Vs. M. NAGARAJ AND ORS.

JUDGEMENT

(1.) As these appeals are arising out of a common road traffic accident, they are heard together and disposed of by this common Judgment.

(2.) For the sake of convenience the parties are referred to as per their ranking before the Tribunal.

(3.) As there is no dispute regarding certain injuries sustained by the claimant and damage caused to his Bolero Jeep in a road Traffic accident occurred on 04.08.2011 due to rash and negligent driving of a KSRTC bus by its driver and liability of the Corporation, the points that arise for my consideration in the appeal are: