B.M.SHAHUL HAMEED Vs. IMTHIYAZ AHAMED

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 5.12.2014 passed by the Motor Accident Claims Tribunal.

(2.) Facts giving rise to the filing of the appeal briefly stated are that on 21.8.2005 when the deceased Abdul Lathif along with others were proceeding from Udupi towards Shiroor side in car bearing registration No.MH-05-H-4020, at that time, lorry bearing registration No.KA-21-3339 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 succumbed to the injuries.

(3.) The claimants filed a petition under Section 166 of the Act on the ground that the deceased was aged about 27 years at the time of accident and was working as Shop-incharge Manager in Mustafa Trading Exhibition, Dubai, UAE and was earning Rs.43,200/- p.m. The claimants claimed compensation to the tune of Rs.38,00,000/- along with interest.