MANAGING DIRECTOR BMTC Vs. BHASKAR K., @ BASKAR K.

JUDGEMENT

(1.) MFA No.867/2016 has been filed by the Managing Director, B.M.T.C., Bengaluru and MFA No.6536/2016 has been filed by the appellant-claimant assailing the judgment and award passed by Motor Accident Claims Tribunal, Court of Small Causes, Bengaluru, in MVC No.1284/2015 dated 26.10.2015.

(2.) Heard. Appeals are admitted and 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 7.3.2015 at about 8.15 p.m. petitioner Bhaskar K., a pedestrian stood by the side of TMC Rayan Road in order to cross the road. At that time a BMTC bus bearing Registration No.KA.01 FA-873 came rashly and negligently from Mysore road and dashed to him and as a result of the same he fell down and sustained the injuries. Immediately, he was shifted to Victoria Hospital, Bengaluru and there he got admitted and treated.