JUDGEMENT
B A Patil, J. -
(1.)The present appeal is preferred by the appellants/claimants being aggrieved by the judgment and award passed by the learned Senior Civil Judge & JMFC & Additional MACT, Channapattana in M.V.C. No.188/2013 dated 22.07.2015.
(2.)Heard. The appeal is admitted and with the consent of the learned counsel for both parties, it is taken up for final disposal.
(3.)Brief facts of the case are that on 20.02013 at about 9.15 AM deceased Raju. K was proceeding on BAJAJ Pulser Motor cycle bearing registration No.KA42-K-6862 as a pillion rider and one Shivakumar was riding the said motor cycle. When it came in front of Taluk Panchayat office in B.M.Road, driver of KSRTC bus bearing registration No.KA42-F-043 came from Bangalore side towards Mysore rashly and negligently and dashed the motor cycle in which Raju was proceeding. As a result of the same, both Raju and Shivakumar fell down and sustained grievous injuries but Raju. K succumbed to injuries in Victoria Hospital, Bangalore on 22.0201
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