RATHNAMMA Vs. VINOD JAMES

JUDGEMENT

(1.) This appeal is filed by the claimant challenging the judgment and award passed in MVC No.167/2005 dated 26.02.2010 on the file of the Civil Judge (Sr.Dn.) and MACT, Maddur, dismissing the claim petition for compensation.

(2.) The parties are referred to as per their original rankings before the Tribunal to avoid the confusion and for the convenience of the Court.

(3.) The factual matrix of the case is that, on 04.12.2004 the claimant was going by walk on the left side of the road in front of Suma Chitra Mandira, K.M.Doddi, on Maddur-Malavalli road at 8.30 a.m. and at that time, Hero Honda motor cycle bearing registration No.KA-04-ED-8371 driven by its rider in a rash and negligent manner came from behind and dashed against the claimant. As a result, she fell down and sustained injuries, and immediately she was shifted to Government Hospital, K.M.Doddi and then to Government Hospital, Mandya.