MASTER RAVI Vs. KARNATAKA STATE ROAD TRANSPORT

JUDGEMENT

(1.) THESE appeals arise against the award passed in MVC Nos. 25 of 1988 and 26 of 1988.

(2.) THE respondent in both appeals has filed cross-objections for reduction of compensation and also challenged the negligence.

(3.) IN MVC No. 32 of 1988, the claimant was the rider of the scooter. The appellants in these appeals were travelling as pillion riders on the scooter on 19-7-1987. At about 9. 00 a. m. the accident took place near mani on Mangalore-Bangalore National Highway. While the driver of the scooter was going slowly on the left side of the road near the said spot, a KSRTC bus bearing No. MEF 618 came from the opposite direction in a high speed on the wrong side driven rashly and negligently and clashed against the scooter. As a result, all of them got injuries.