DIVISIONAL CONTROLLER Vs. NAGABAI W/O ANKUSH

JUDGEMENT

(1.) M.F.A. Nos.200066/2016, 200064/2016 and 200063/2016 have been preferred by the Divisional Controller NWKRTC assailing the Judgment and Award dated 29.8.2015 passed by MACT-VII, Bijapur in M.V.C.Nos.1715/2013, 241/2013 and 89/2013, respectively. M.F.A.No.200508/2016 has been preferred by the claimant being aggrieved by the Judgment and Award dated 29.8.2015 passed by MACT-VII at Vijaypur in M.V.C. No.89/2013.

(2.) Heard both sides. Appeals are admitted. With the consent of both counsel, appeals are taken up for final disposal.

(3.) The brief facts leading to filing of claim petitions by the claimants are that; on 1.9.2012, petitioners were travelling from Bijapur Jamakhandi in KSRTC bus bearing No.KA-31/F-1203 and when the said bus came near Chikkalagi cross, the driver of the bus was driving in a rash and negligent manner, at that time, another Bus bearing No.KA-42/F-569 also came from the opposite side, driven by its driver in a rash and negligent manner and dashed against each other, due to which claimants have suffered multiple injuries. Due to the accident, Ankush died subsequently. For claiming the compensation, petitions were came to be filed by the claimants.