RATHNAMMA Vs. UNITED INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 30.03.2017 passed in MVC No.683/2015 on the file of the Court of Senior Civil Judge and Additional MACT, Harihar ('Tribunal' for short).

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

(3.) It was averred in the claim petition that on 02.08.2013 at about 7.45 p.m. when the deceased was riding his motorcycle bearing registration No.KA-17-X4473, on the way to Harihar-Shimogga Road, a Truck/Lorry bearing registration No.KA-14-A-0908 (offending vehicle) driven by its driver in a rash and negligent manner, dashed against the motorcycle of the deceased. Due to the said impact, the deceased fell down and sustained grievous injuries and succumbed to the said injuries on the spot.