MAHAMADA Vs. DIVISIONAL CONTROLLER, KSRTC

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 21.10.2015 passed by the Motor Accident Claims Tribunal.

(2.) Facts giving rise to the filing of the appeal briefly stated are that the deceased was proceeding in a goods auto bearing Registration No. KA-24-4222. When, he reached near Mandikoppalu, Gandasi Road, a KSRTC bus bearing Registration No. KA-13-F-1596 which was being driven by its driver in a rash and negligent manner dashed against the goods auto which was driven by the deceased. As a result of the aforesaid accident, the deceased sustained grievous injuries and succumbed to the same.

(3.) The claimants thereupon filed a petition under Section 166 of the Act claiming compensation on the ground that the deceased was aged about 45 years at the time of accident and was employed as an auto driver as well as was engaged in the business of running a flour mill and cycle shop and was earning Rs.20,000/- per month. It was further pleaded that accident took place solely on account of rash and negligent driving of the driver of the bus. The claimants claimed compensation to the tune of Rs.25,00,000/- along with interest.