SHIVANNA K. Vs. MANAGING DIRECTOR, KSRTC RURAL DIVISION

JUDGEMENT

(1.) Heard Sri K.Shantharaj, learned counsel for the appellants- claimants and Smt. H.R. Renuka, learned counsel for the respondent-KSRTC.

(2.) These appeals are filed by the claimants and the Transport Corporation.

(3.) The facts, in brief, are that the claim petition was initially presented by the injured claimant seeking compensation for the injuries sustained in a road traffic accident that occurred on 29/6/2019 at about 10.45 p.m., involving his motorcycle bearing Reg.No.KA-09/HH-2667 and a KSRTC bus bearing Reg.No.KA-09/F-5103. Subsequently, on account of non- recovery from the injuries sustained in the said accident, the claimant died on 23/9/2021. Thereafter, his wife and children were brought on record as his legal representatives.