MANAGING DIRECTOR, KSRTC , Vs. KUMARI

JUDGEMENT

(1.) The present appeal has been preferred by the appellant Corporation, being aggrieved by the judgment and award passed by the VIII Additional Small Causes Judge and MACT at Bengaluru in MVC No.1618/2016 dated 12.04.2017.

(2.) Heard the learned counsel appearing for the parties. Though the appeal is listed for orders with the consent of learned counsel appearing for the parties, it is taken up for final disposal.

(3.) Brief facts of the case are that on 23.5.2014 at about 10.50 a.m., petitioner Smt.Kumari was standing on the foot path near Gulgatta Gate, Malavalli Maddur Main road, Kasaba Hobli, Malavalli Taluk, Mandya District. At that time, KSRTC bus bearing registration No.KA-42-F-199 came in a rash and negligent manner and dashed against the petitioner. As a result of the same, she fell down and sustained grievous injuries and immediately, she was shifted to Malavalli Government Hospital, wherein she took first aid treatment and thereafter, she was shifted to Mandya Institute of Medical Sciences and Teaching Hospital, Mandya, wherein she was admitted as inpatient and took treatment. It is the contention of the petitioner that she was working as a Milk vendor and was doing agriculture work and was earning a sum of Rs.15,000/- per month. Because of the accidental injuries, she is not in a position to do the said avocation and as such, she has filed the claim petition for claiming compensation.