RAJENDRA Vs. DIVISIONAL CONTROLLER KSRTC, KOLAR DIVISION, KOLAR

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-claimant being aggrieved by the judgment and award passed by the Prl. Senior Civil Judge and MACT at Kolar, in MVC No.455/2013 dated 17.11.2015.

(2.) Heard. Appeal is admitted and with the consent of the learned counsel appearing for the parties, the same is taken up for final disposal.

(3.) The brief facts of the case are that on 5.6.2013 at about 9.30 a.m. petitioner was proceeding on a motorcycle bearing Registration No.KA.07 K.8389 and when he came near Thumatagere village, a KSRTC bus bearing Registration No.KA.07 F.1175 came from opposite direction and dashed to the motorcycle on which the petitioner was proceeding and as a result of the same he fell down and sustained grievous injuries. Immediately he was shifted to R.L.Jalappa hospital, Kolar and thereafter he was shifted to Hosmat Hospital, Bengaluru, wherein he was admitted and he has been treated to the injuries suffered by him.