(1.) This appeal under Section 173(1) of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act', for short) has been filed by the claimants being aggrieved by the judgment and award dated 27.04.2013 passed by the Fast Track Court-II and Additional MACT, Belgaum (hereinafter referred to as :the Tribunal" for short), in M.V.C. No.2632/2012.
(2.) Parties will be referred to as per their ranking before the Claims Tribunal.
(3.) Facts giving rise to the filing of the appeal briefly stated are that on 13.06.2006 the claimant was proceeding in a Tom Tom vehicle bearing registration No.KA.48/708 towards Lokapur. The driver of the said vehicle was driving the same in high speed in a rash and negligent manner due to which the accident occurred and the vehicle turned upside down. Due to the impact of the accident, the claimant sustained injuries and had to be treated in the hospital for the injuries sustained by him.