Citation : 2021 Latest Caselaw 1304 Kant
Judgement Date : 21 January, 2021
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 21ST DAY OF JANUARY 2021
BEFORE
THE HON'BLE MR.JUSTICE N.S.SANJAY GOWDA
M.F.A. No.1879/2015 C/W M.F.A. No.1880/2015
(MV - I)
In M.F.A. No.1879/2015
BETWEEN:
KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
BANGALORE CENTRAL DIVISION
K.H. ROAD
BANGALORE 560027
REPRESENTED BY ITS
MANAGING DIRECTOR
BY ITS CHIEF LAW OFFICER.
... APPELLANT
(BY SMT. H.R. RENUKA, ADVOCATE)
AND:
1. AMEERJAN .P
S/O FAZA SAB
AGED ABOUT 61 YEARS
R/O M.C.HALLI,
TARIKERE TALUK
TARIKERE - 577228
2. K. RAGHAVENDRA
S/O B.S.RAVICHANDRACHAR
R/O 8TH MAIN ROAD,
2
2ND CROSS, SHANTHINAGAR,
SHIVAMOGGA - 577201
(KSRTC BUS DRIVER)
... RESPONDENTS
(R1 IS SERVED & UNREPRESENTED;
V/O/DTD. 30.07.2019 NOTICE TO R2 IS DISPENSED WITH)
THIS APPEAL IS FILED UNDER SECTION 173(1) OF MV
ACT AGAINST THE JUDGMENT AND AWARD
DATED:13.08.2014 PASSED IN MVC No.69/2012 ON THE FILE
OF THE SENIOR CIVIL JUDGE & JMFC, ADDITIONAL MACT-11,
BHADRAVATHI, AWARDING COMPENSATION OF RS.58,000/-
WITH INTEREST @ 6% P.A. FROM THE DATE OF PETITION
TILL PAYMENT.
In M.F.A. No.1880/2015
BETWEEN:
KARNATAKA STATE ROAD
TRANSPORT CORPORATION,
BANGALORE CENTRAL DIVISION
K.H. ROAD,
BANGALORE 560027
REPRESENTED BY ITS
MANAGING DIRECTOR
BY ITS CHIEF LAW OFFICER.
... APPELLANT
(BY SMT. H.R. RENUKA, ADVOCATE)
AND:
1. R. PRAKASH
S/O LATE RUDRAPPA
AGED ABOUT 44 YEARS
R/O M.C.HALLI,
TARIKERE TALUK
TARIKERE - 577228
3
2. K. RAGHAVENDRA
S/O B.S.RAVICHANDRACHAR
AGED ABOUT 37 YEARS
R/O 8TH MAIN ROAD,
2ND CROSS, SHANTHINAGAR,
SHIVAMOGGA - 577201
(KSRTC BUS DRIVER)
3. VIJAYA S/O B.N. MUNISWAMY
R/O DOOR NO. 113,
AREKATTE VILLAGE
SAGONE POST
SHIVAMOGGA DISTRICT - 577201.
4. THE NEW INDIA ASSURANCE CO. LTD.,
PREMA COMPLEX
NEAR BRIDE, B.H. ROAD,
BHADRAVATHI 577301.
BY ITS MANAGER.
... RESPONDENTS
(BY SRI DATTATREYA V. DESAI, ADVOCATE FOR R4;
R2 & 3 ARE SERVED & UNREPRESENTED)
THIS APPEAL IS FILED UNDER SECTION 173(1) OF MV
ACT AGAINST THE JUDGMENT AND AWARD
DATED:13.08.2014 PASSED IN MVC No.98/2011 ON THE FILE
OF THE SENIOR CIVIL JUDGE & JMFC, ADDITIONAL MACT-11,
BHADRAVATHI, AWARDING COMPENSATION OF
RS.1,00,000/- WITH INTEREST @ 6% P.A. FROM THE DATE
OF PETITION TILL PAYMENT.
THESE APPEALS COMING ON FOR ADMISSION THIS
DAY, THE COURT DELIVERED THE FOLLOWING:
4
JUDGMENT
1. These appeals are by the KSRTC challenging the finding
of the Tribunal regarding the negligence.
2. Learned counsel for the appellant submitted that in
respect of the same accident, this Court had already
dismissed the appeal filed by the KSRTC in MFA
No.71199/2013 on 16.03.2020. He submitted that in view of
the dismissal of MFA No.71199/2013, these appeals would
also have to be dismissed.
3. Accepting the said submission in view of the decision of
this Court in MFA No.71199/2013, these two appeals are also
dismissed.
4. The amount in deposit shall be transmitted to the
MACT.
Sd/-
JUDGE
KA
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