DEVANTHA D M Vs. DIVISIONAL CONTROLLER KSRTC

JUDGEMENT

(1.) The present appeal has been preferred by the appellant/claimant assailing the judgment and award passed by the II Additional District and Sessions Judge & Additional MACT, Hassan, (hereinafter referred to as the Tribunal for short) in MVC.No.1560/2013 dated 05.08.2015.

(2.) Though, this appeal is listed for admission, with the consent of learned counsel appearing for the parties, the same is taken up for final disposal.

(3.) The brief facts of the case are that, on 11.04.2013 at about 8.45 a.m., the petitioner along with one Nagesh were proceeding on a motor cycle bearing registration No.KA.13.X.5136 and when they came in front of Rachenahalli VIP Guest House, the KSRTC bus bearing registration No.KA.09.F.4864 came in a rash and negligent manner and dashed against the motor cycle, on which, the petitioner was proceeding. Because of which, the petitioner sustained grievous injuries.