BHARATHI Vs. KUMAR H.B.

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 claimants being aggrieved by the judgment and award dtd. 31/10/2018 passed by the Addl. Senior Civil Judge and JMFC, Pandavapura in MVC 683/2016.

(2.) Facts giving rise to the filing of the appeal briefly stated are that on 13/12/2015, when the deceased Chandrashekar was proceeding on Pulsar motorcycle bearing registration No.KA-02-JE-503 on Kanakapura Doddalahalli Main road, near Marale Village, at that time, another motorcycle bearing registration No.KA-42-U-1180 which was being ridden in a rash and negligent manner, dashed against the motorcycle of the deceased. As a result of the aforesaid accident, the deceased sustained grievous injuries and succumbed to the injuries.

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