SHIVALINGAIAH Vs. RAMACHANDRA @ CHANDRA

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 appellants being aggrieved by the judgment dated 13.10.2017 passed by the Motor Accident Claims Tribunal.

(2.) Facts giving rise to the filing of the appeal briefly stated are that on 6.1.2011 at about 6.30 a.m., when the deceased was walking towards Banasvadi on Keelara-Banasvadi road, at that time, a Tractor bearing registration No.KA-11-T-9574 and Trailer bearing Registration No.KA-11-T-3059 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 they have lost bread earner of the family and they have spent huge amount towards medical expenses. The claimants claimed compensation to the tune of Rs.21,00,000/- along with interest.