(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 28.07.2015 passed by the Motor Accident Claims Tribunal.
(2.) Facts giving rise to the filing of the appeal briefly stated are that on 06.06.2013 at about 8.30 a.m. the deceased Kum.V.Vishalakshmi was standing at Channadasipalya bus stop to board a bus in order to attend the work at Sahi Exports Pvt. Ltd. Bengaluru. At that time, one BMTC bus bearing registration No.KA-01/F-2472 which was being driven in a rash and negligent manner, dashed against the deceased. As a result of the aforesaid accident, the deceased sustained grievous injuries and immediately she was shifted to Nimhans Hospital wherein she has taken treatment for four days and succumbed to the injuries on 10.06.2013.
(3.) The claimants filed a petition under Section 166 of the Act on the ground that the deceased was aged about 21 years at the time of accident and was working as Quality Checker at Shahi Exports Pvt. Ltd., and was earning Rs.8,000/- p.m. and the claimants were depending upon the deceased for their livelihood.