NARASAMMA Vs. K.R.RAVI

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. 1/3/2019 passed by the Motor Accident Claims Tribunal, Bengaluru (SCCH:15) in MVC No.6350/2017.

(2.) Facts giving rise to the filing of the appeal briefly stated are that on 19/6/2017 at 7.30 p.m., the deceased T.M.Sathish was proceeding on motorcycle bearing registration No.KA-02/EL-725 along with a pillion rider from his village Thalagunda on the left side of Tumkur - Bengaluru NH-04 road and on the way after taking 'U' turn at Billanakote village, the deceased ridden the vehicle to Alankar Dhaba which is situated on the southern side, i.e., on the left side of Bengaluru towards Tumkur road, after taking food at Alankar Dhaba, the deceased was going towards Billanakote village in front of Alankar Dhaba, near Dabaspete, Nelamangala Taluk, at that time, a canter bearing registration No.KA-52/9513 which was being driven in a rash and negligent manner, came to the extreme left side of the road and 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.