RAJESH P. Vs. DHANALAKSHMI

JUDGEMENT

(1.) Mfa.No.7390/2014 is filed by the owner of the offending vehicle and MFA.No.7346/2016 is filed by the claimants under Section 173(1) of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act', for short) being aggrieved by the judgment dated 08.08.2014 passed by the Motor Accident Claims Tribunal.

(2.) Facts giving rise to the filing of the appeals briefly stated are that on 02/08/2011 at about 11.55 p.m., when the deceased Narasimhaiah was proceeding near Keshva Iyengar road junction and while he was crossing the road, the driver of goods tempo bearing No.KA-12-7062 came from Irwin road at a high speed with rash and negligent manner and hit to the deceased. As a result, deceased Narasimhaiah fell down and left wheel of the vehicle ran over the head of Narasimhaiah. As a result of the aforesaid accident, the deceased sustained grievous injuries and succumbed to the injuries on the spot.

(3.) The claimants filed a petition under Section 166 of the Act on the ground that the deceased was aged about 46 years at the time of accident and was employed as Assistant in the Sales Department, LIC of India, Nanjangud Branch and was drawing salary of Rs.32,000/- per month and was getting benefit of Rs.3,000/- out of Food coupon per month. The claimants claimed compensation to the tune of Rs.70,00,000/- along with interest.