K.JAYANNA Vs. ANITHA PAREEK

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 15.03.2016 passed in MVC No.305/2015 on the file of the Principal Senior Civil Judge, CJM, 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. Ashok in the road traffic accident.

(3.) It was averred in the claim petition that on 22.03.2015 at about 10.00 p.m., while Ashok was riding his motor cycle bearing registration No.KA-16-L-2057 on NH-13, near Pillekeranahalli, the driver of the lorry bearing registration No.TN-39-BF-4100 (offending vehicle) which was moving ahead, suddenly applied the brake and stopped the vehicle without showing any signal, owing to which the deceased was forced to hit the motorcycle to the hind portion of the lorry. As a result, he sustained grievous injuries and succumbed to the same on the way to the hospital.