SHOBHA Vs. H.PAUL NAVEEN

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 dtd. 4/12/2020 passed by the X Additional Judge, Court of Small Causes, Bengaluru in MVC No.1394/2017.

(2.) Facts giving rise to the filing of the appeal briefly stated are that on 15/3/2012 at about 10.20 p.m., the deceased-Nagaraja Naydu was riding his motorcycle bearing Registration No.KA-07-S-6170 on Chittur-Bangarupalem road. When he reached near Mathyam Cross Road, the driver of the Accent Car bearing Registration No.TN-02-K-2436 drove the same in a rash and negligent manner came to the wrong side from the opposite direction and dashed to 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.