THE NATIONAL INSURANCE CO.LTD. Vs. MUNEERAPPA

JUDGEMENT

(1.) This appeal under Sec. 173(1) of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act', for short) has been filed by the Insurance Company being aggrieved by the judgment dtd. 1/8/2018 passed by the Senior Civil Judge & MACT, Chinthamani in MVC No.53/2015.

(2.) Facts giving rise to the filing of the appeal briefly stated are that on 9/12/2014 at about 3.45 p.m. the deceased - Gangulamma was standing at Gopalli Cross village. At that time, a vehicle bearing registration No.KA-01/AC-2611 which was being driven in a rash and negligent manner, came from Bangalore side towards Madanapalli road and dashed against the deceased. As a result of the aforesaid accident, the deceased sustained grievous injuries and succumbed to the injuries at the spot.

(3.) The claimants filed a petition under Sec. 166 of the Act seeking compensation for the death of the deceased along with interest.