NAGANNA Vs. G.O. JAGADISH

JUDGEMENT

(1.) This appeal is directed against the judgment and award dtd. 17/5/2017 passed in MVC No. 319/2016 on the file of the I Additional Senior Civil Judge and V Addl. MACT, Davanagere [Tribunal for short].

(2.) The claimants instituted the petition under Sec. 166 of the Motor Vehicles Act, 1988 seeking compensation for the death of Manjunath in the road traffic accident.

(3.) It was averred in the claim petition that the deceased Manjunath while travelling in the motor cycle bearing Reg. No. KA- 16-ED-0993 along with the pillion rider P. Rakesh, met with the road traffic accident on 31/1/2016 at about 8.30 p.m. owing to the actionable negligence of the driver of the Tractor and Trailer bearing Reg. No. KA-16-TA-7046-47 (offending vehicle). As a result, the deceased succumbed to the accidental injuries on 4/2/2016 at about 1.30 p.m. while taking treatment at Kasturba Hospital, Manipal.