SUBRAMANYA BHAT Vs. ICICI LOMBARD INSURANCE CO. LTD.

JUDGEMENT

(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 dated 9.12.2014 passed by the Motor Accident Claims Tribunal.

(2.) Facts giving rise to the filing of the appeal briefly stated are that on 14.6.2011 when the deceased along with his relatives were returning from Bangalore towards their residence in Maruthi Omni Car bearing Registration No.KA-19-MA-7250, at that time, when the said car reached near Mallerabettu of Karimanelu Village of Belthangady Taluk, the driver of said car drove the same in a rash and negligent manner and caused accident. As a result of the aforesaid accident, the deceased sustained grievous injuries and succumbed to the injuries.

(3.) The claimants filed a petition under Section 166 of the Act on the ground that the deceased was aged about 28 years at the time of accident and was working as Manager at Sree Kukke Subramanya Mutt, Samputa Trust and was earning Rs.17,500/- p.m. The claimants claimed compensation to the tune of Rs./- along with interest.