SHIVAMMA Vs. SALEES KUMAR

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 claimant being aggrieved by the judgment and award dtd. 16/6/2020 passed by the Motor Accident Claims Tribunal, Mysuru in MVC 1133/2017.

(2.) Facts giving rise to the filing of the appeal briefly stated are that on 8/8/2017, when the deceased Krishnaiah was proceeding on motorcycle bearing registration No.KA-45-H-2317 as a pillion rider near Hosuru Kodagu colony, at that time, a lorry bearing registration No.KA-45-V-3593 which was being driven in a rash and negligent manner, dashed against the deceased. As a result of the aforesaid accident, the deceased sustained grievous injuries and was hospitalized and later he succumbed to the injuries on 17/10/2017.

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