HEMAVATHI Vs. RAM GEN INSU CO LTD

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 07.02.2015 passed in MVC No.524/2013 on the file of the Principal Senior Civil Judge, C.J.M. and MACT-III, Chitradurga ['Tribunal' for short].

(2.) The claimants instituted the petition under Section 166 of the Motor Vehicles Act, 1988 claiming compensation for the death of Sri.M.S.Roopa Sundar Naik in the road traffic accident.

(3.) It was averred in the claim petition that on 24.04.2013 at about 2.45 p.m., when the deceased was riding his motorcycle bearing registration No.KA-25-EB7019 from Hosur side towards Vidhyanagara in Hubli, near Gurubhavan Hotel, the driver of truck bearing registration No.KA-30-7365 [offending vehicle] came from the back side in a rash and negligent manner and dashed against the motorcycle. As a result, the deceased fell down and sustained grievous injuries. Immediately, he was shifted to KIMS hospital at Hubli, however he succumbed to the injuries.