DIVISIONAL CONTROLLER KSRTC, Vs. RANGEGOWDA M H

JUDGEMENT

(1.) Mfa No.6532/2017 and MFA No.6533/2017 have been preferred by the Karnataka State Road Transport Corporation being aggrieved of the judgment and award passed by the Senior Civil Judge and Motor Accident Claims Tribunal, Arkalgud, in MVC Nos.900/2016 and 899/2016 dated 15.4.2017.

(2.) Heard. Though the appeals are listed for orders, with the consent of the learned counsel appearing for the parties, the same are taken up for final disposal.

(3.) The brief facts of the case are that on 5.12.2015 at about 1.45 p.m. petitioner Rangegowda M.H. and his friend Dharmegowda G.C. were standing and talking with each other by parking Bajaj Discover bike bearing Registration No.KA.02/HB.2338 on the left side of the road in front of Agricultural Department of Doddamagge Village and at that time a KSRTC bus bearing Registration No.KA.13 F.2066 came in a rash and negligent manner and dashed against the petitioner and his friend, as a result of the same he sustained grievous injuries. Immediately he was shifted to Government Hospital, Arkalgud and as per the advice of the Doctor he was taken to Managala Hospital at Hassan and he got treated as an inpatient. It is the contention of the petitioner that he is working as an agriculturist, also doing milk vending business and was earning Rs.15,000/- per month. For having suffered the injuries and for having lost the income, he filed a claim petition under Section 166 of the Motor Vehicles Act.