MANAGING DIRECTOR Vs. CHIKKARAJU

JUDGEMENT

(1.) The Managing Director, BMTC, Bangalore has filed this appeal challenging the legality and correctness of Judgment and award dated 10.08.2015 made in MVC No.5223/2014 passed by the Judge, Court of Small Causes, and MACT, Bengaluru (herein after referred to as 'the Tribunal' for short).

(2.) The brief facts of the case are as follows:

(3.) The BMTC defended the case by filing written statement and contended that due to rash and negligent riding of the motor cycle, the accident occurred. Hence, BMTC is not liable to pay compensation and sought for dismissal of the claim petition.