SUJAYA Vs. VIJAYAKUMAR SHETTY

JUDGEMENT

(1.) This appeal is filed under Section 173(1) of the Motor Vehicles Act, 1988, by the appellants - claimants being aggrieved by the judgment and award dated 23.12.2015 passed by the Additional Senior Civil Judge and Additional MACT, Udupi, in MVC.No.269/2014, seeking enhancement of amount of compensation.

(2.) Parties will be referred to as per their ranking before the Claims Tribunal.

(3.) The facts giving rise to filing of the appeal briefly stated are that, on 18.01.2014, at about 3.15 p.m., when the deceased Harish Devadiga was riding his motorcycle from Karkala side to Belman side, when he reached near Belman School, another motorbike bearing registration No.KA-12/K-1322 which was driven by its rider namely, respondent No.1 in high speed in a rash and negligent manner, dashed against the motorcycle of the deceased. As a result of the aforesaid impact, the accident occurred and the deceased sustained grievous injuries. He was immediately shifted to the hospital, where he succumbed to the injuries.