T.PUTTASWAMY Vs. ZUBAIDA

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 26.09.2017 passed by the Motor Accident Claims Tribunal.

(2.) Facts giving rise to the filing of the appeal briefly stated are that on 07.10.2014 the deceased was proceeding on a motorcycle bearing registration No.KA-01/R-1247 as pillion rider from Gejjalagere village towards Tumbakere village. At about 2.30 p.m. when they reached KMF Gejjalagere on Mysuru - Bengaluru road, a maruthi omni bearing registration No.KA-21/N-2990 which was being driven by its driver in a rash and negligent manner, dashed against the motorcycle. As a result of the aforesaid accident, the deceased sustained grievous injuries and immediately shifted to the hospital and succumbed to the injuries on 08.10.2014 at 6.15 a.m.

(3.) The claimants filed a petition under Section 166 of the Act on the ground that the deceased was aged about 22 years at the time of accident and was pursuing his 5th semester Engineering Degree in TME College of Engineering and intended to pursue M.Tech. After completing the course he would have secured a job with salary of Rs.75,000/- per month. The claimants claimed compensation to the tune of Rs.67,90,000/- along with interest at 18% p.a.