THE MANAGING DIRECTOR BMTC Vs. SRI SURESH

JUDGEMENT

(1.) Mfa No.148/2016 has been preferred by BMTC, Bengaluru and MFA No.5718/2016 has been preferred by the claimant being aggrieved by the judgment and award passed by Member, Principal Motor Accident Claims Tribunal, Bengaluru in MVC No.1118/2015 dated 15.10.2015.

(2.) Heard the learned counsel appearing for the parties.

(3.) The brief facts of the case are that on 11.01.2015 at about 4.51 p.m. petitioner Suresh was proceeding on his Honda Activa bearing registration No.KA.04/H.H8204 from Laggere main road towards Laggere ring road, at that time a B.M.T.C. bus bearing registration No.KA.50/F.171 came rashly and negligently and dashed to the said motor cycle and as a result of the same he fell down and sustained grievous injuries. Immediately, he was shifted to Premier Sanjeevini Hospital and after first aid he was shifted to Sapthagiri Hospital and he has been admitted as an inpatient from 11.1.2015 to 25.2.2015.