The Managing Director Annai Sathya ... vs K G Kempanna on 3 March, 2010

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Karnataka High Court

The Managing Director Annai Sathya ... vs K G Kempanna on 3 March, 2010

Bench: Aravind Kumar

REPEAT OLE MGR ES

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DU/S 173/1) OF THE M
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Lab MARNATAKA NIGN CO os se ee PURE GPE CATR RUEAEENY Stl BS EE 3 = % # # 2 _ % # 2 2 ff s 2 = # ne ee a yo omeme me un GRE em. EAN atl "WRB A) sok "pg Sigg gdh ye [03 EMA Ae EW ER BAL OER oO BOO a KE A Cua sim WO ath aes ae am umn wm we we tw Se Se Ee A LOE SO ERI PEPEE RL LPLIM ES Eee ae . in question as corte TAR niin te th, Gage cae SRE & + 2 & Es z a Ey Statement thet the nocid ant mn question had occurr . rash and - neagligent drivey of the bus driver as Ss tration No.KA-O1-U-7785; "As a - réault Se the rider of the motor oycke fell down on 1 the _ rough eurkace of the voed." ° 'Emphaais euoplie! by me! LL. When it Wea the specific 1S pate L of, the claimanta that accwiert in question 1 "occnrced or account of the the driver of the "offending vehicle, it was incumbent upon, tht responder nite io cemonstrate the saul pea beng fale, But A ving taken a plea in the written acoourit ot the deceased, they neve met onby rmoeerably leuled Cte demons strate their defence but it hae to be observed by this _ court without option thet reeponderits being aware of factual ommatet accident irt question had cccurred on account of _- désuments Le., Exe Pa, P4 and P7 that wae available with them have taken ae plea contrary to evailable records which spéales volume about te conduct of foe appellant. Be thet as it may. the documentary evelence produced by Cigars ct ont ts Gal! BIR Eda EIR RR GAO, AIRE Re dS ee ORE MLAS ike ELE R YT 2S 2 . te west, in. one wary ree.

"wehicle bias proces OYeirate es bo how accid aot rreet : vehicle + was. | wholly acd aolely responsible for the accident in question a6. per Px.P1 ared a copy of the firet ELL:

Ex.P.2-Cepy of the sacar F1. R. also j proves this fact. Es. P.3-Bi ver of Ez.P. 7-Shettechs demonstrates that offen ine valicle - bus has # entared A Ori way road. _ with the elsetch

12. A peru ral of 'PLR - a PL andl 2 .

prepared on the spot? DE. py sleaily. gous to show that road, on which, the accident fias occurred i ons way road wm drvi : mediari at the center 'of the road. ange on a fale motor cycle from He ding in the road from ¢ gary to note that, t ced in the eadd direction wily east to os wret on the other ekle of the road Le., the road which iz _-tiwant for the vehicles going from Bangalore sile towards Hosur. Hermes, it @ explicitly clear that eccident im question ocourred on account of the negligenes of the driver of the bus ang hence conteriion raised by the earned courmel for the Smee age EO ALE LAER ABTA, OOM ANAL a Shget Cyd? ak gH, 8 3 Es of Ex.

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7 OHOIM WyyLenwyy ES RO Till BPA SHUR CORE BOW RE aH WO vi oe as nw wor myb EMG Ei Ob BOT wer A Maat & "a aid PPR LWA WP AAALAC PE Ot OU AMOR WRG Shue ET ER, Oa ie RE Ee RM OR OTE PAE RGE Ee gl Hel BR A GET Chul a eRe gE ide deprecated by tiuleating wilh exempary costs. Hen oe, (c}. Costs of Res. fe a, o5e f- {+ shall be paid by the appel ¥ within one month frori Rey' ace ees rig wie ose © dated of receipt of this order to the i 'the respondents ere ertitied 2 tale out execution for recovering costs. oes

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Karnataka High Court