MUNIRAJU S/O CHANNAPPA Vs. KASHAMMA @ KASHIYAMMA BAI @ KASHI BAI

JUDGEMENT

(1.) THE matter is taken up for admission with the consent of learned counsel appearing for parties.

(2.) PERUSED the entire records and heard the arguments.

(3.) IN MFA No.32152/2011 the appellant Muniraju was the owner of tractor -trailer bearing registration No.KA - 14/T -5439 and KA -51/T -886. The 1st respondent Kashamma @ Kashi Bai, the wife of Veeresh was injured in a accident that occurred on 14.08.2008 at 9.00 a.m., near Sunnawara cross, Anekal taluk, Bangalore rural district. When she was walking by the side of the road, a tractor -trailer mentioned above being rashly and negligently drove by 3rd respondent herein and dashed against her, as a result of which, she sustained severe injuries. She had claimed in all a sum of Rs.8,45,000/ - as compensation.