HANAMAPPA Vs. AMALAPPA

JUDGEMENT

(1.) This appeal under Section 173(1) of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act', for short) is filed by the petitioners being aggrieved by the judgment dated 19.01.2018 passed in MVC No.185/2017 by the Motor Accident Claims Tribunal, Shorapur.

(2.) Facts giving rise to the filing of the appeal briefly stated are that on 16.04.2017 at about 5 p.m., near Hirehalla on Kakkera to Balashettihal Main Road, when deceased Santosh was proceeding on a motorbike bearing Reg.No.GA-06-B-8015, at that time the driver of Bolero Pickup Jeep bearing Reg.No.KA-33-A-6134, came from opposite side in a rash and negligent manner and dashed to the motorbike of the deceased. As a result of the aforesaid accident, the deceased sustained grievous injuries and succumbed to the injuries on the same day while under treatment.

(3.) The petitioners filed a claim petition under Section 166 of the Act seeking compensation for the death of the deceased, along with interest.