SHRIDHARA Vs. DIVISIONAL CONTROLLER, KSRTC

JUDGEMENT

(1.) The present appeal has been preferred by the appellant/petitioner being aggrieved by the judgment and award dated 12.05.2016 passed by II Additional Senior Civil Judge and MACT, Mandya in MVC No.1909/2012.

(2.) Though the appeal has been listed for orders, with the consent of both the learned counsel the same is taken up for final disposal.

(3.) The brief facts of the case are that on 107.2012 one Siddegowda and his relative Shivakumar had gone to Sulyari Village to unload hay in the Tractor and Trailer bearing registration No.KA-42-T-590/591. After unloading the hay they were returning at about 10.10 P.M when the said Tractor came near Darga at Shivapura at Bangalore, a KSRTC bus bearing registration No.KA-09-F-4271 came rashly and negligently by trying to overtake another vehicle came and hit the Tractor. As a result, the said Tractor and Trailer turned turtle. The inmates were injured and the Tractor was also damaged in accident. For having got repaired the vehicle, the appellant/petitioner has filed claim petition for compensation.