MANAGING DIRECTOR, KSRTC LTD Vs. S. MURALIDHAR REDDY

JUDGEMENT

(1.) The instant appeal has been filed by the Appellant Transport Corporation challenging the judgment and decree dated 02.08.2018, passed by the Motor Accidents Claims Tribunal, (Additional District Judge) at Hosur in M.C.O.P.No.47 of 2017. Brief facts leading to the filing of the instant appeal:

(2.) The respondent sustained grievous injuries on 18.02.2017 as a result of an accident caused by a KSRTC bus bearing Registration No.KA-42-F-0316 owned by the Appellant which was coming in the opposite direction to that of the respondent's motor cycle bearing Registration No.KA-08-U-2315, which was driven by the respondent.

(3.) According to the respondent, the bus which came in the opposite direction dashed against the respondent's motor cycle and the respondent had fallen down from the motor cycle and sustained grievous injuries. The respondent sustained the following grievous injuries as a result of the accident caused by the KSRTC bus owned by the Appellant: