NARAYANA V.GONDA Vs. PRASAD BALLAL

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 17.01.2017 passed in MVC No.1073/2012 on the file of the Addl. District and Sessions Judge and MACT, Udupi (Sitting at Kundapura), Kundapura ('Tribunal' for short).

(2.) The claimants instituted the petition under Section 166 of the Motor Vehicles Act, 1988 claiming compensation for the death of Smt.Nagamma Narayana Gonda in the road traffic accident.

(3.) It was averred in the claim petition that on 26.09.2012 at about 16.00 hours while the deceased was travelling in the bus bearing Regn.No.KA-20-B5842 from Kundapur to Sarpanakatte as a passenger, met with the road traffic accident while alighting from the bus owing to actionable negligence of the driver of the said bus. As a result, she sustained grievous injuries. Immediately she was shifted to the Government hospital, Bhatkala, where the doctor declared her as brought dead.