KAMALA Vs. ARULMANI PROP BHAGWAN TRANSPORTS, BENGALURU

JUDGEMENT

(1.) This appeal is filed challenging the judgment and award dated 05.09.2009, passed in M.V.C.No.1440/2006 on the file of the MACT, Bengaluru ( the Tribunal for short), questioning the quantum of compensation.

(2.) The parties are referred to as per their original rankings before the Tribunal to avoid the confusion and for the convenience of the Court.

(3.) The factual matrix of the case is that on 29.03.2005 at about 6.15 a.m., the claimant along with her son were going from Bengaluru to Namakkal via Hosur to bring her daughter-inlaw and grandchild in the Santro car bearing registration No.KA- 01-MD-4635 and when their car reached Hosur Krishnagiri Highway near Melumalai Bus stand, the claimant noticed a trailer lorry bearing registration No.KA-03-D-1715 halted on the left side of the road. The driver of the lorry without giving any signal, suddenly started to move the lorry by steering the lorry to right for taking U turn. As a result, the accident occurred and both of them sustained injuries. Hence, the claim petition was filed before the Tribunal.