ALUMELAMMA Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) The matter is listed for final hearing at Sl.No.46, counsel for appellant present. Counsel for respondent absent. Heard learned counsel for appellant.

(2.) Proceedings came to be initiated because of the accident that occurred on 14.12.2014 at 5.45 P.M. when Vijaykumar was riding the motorcycle bearing registration No.KA-05-HV-4791 from Nayandahalli towards Rajarajeswarinagar, on Mysore road and when he reached Pantharapalya, at that time, the driver of the BMTC bus bearing Reg.No.KA-01-FA-1642 drove the same in a rash and negligent manner and dashed from behind the motorcycle. As a result, Vijay Kumar sustained grievous injuries and succumbed to them at the spot.

(3.) Claimants-dependents of Vijaykumar filed claim petition for grant of compensation of Rs.15,00,000/- for the death of Vijaykumar in a motor vehicle accident. On the basis of the material propositions asserted and denied along with the relevant material, the learned Member framed issues on the accident, negligence, entitlement for compensation.