JUBEDHA BEGUM Vs. LOKESH

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. 15/6/2018 passed by the Principal Senior Civil Judge & CJM and MACT, Ramanagaram in MVC No.76/2016.

(2.) Facts giving rise to the filing of the appeal briefly stated are that on 26/1/2016 the deceased Abdul Ajeez was driving the Car bearing Registration No.KA-04-MC-5846 from Bengaluru towards Mamballi, when he reached Dasapanadoddi, Bidadi Hobli, Ramanagara Taluk, at that time, the driver of the Transport vehicle bearing Registration No.KA-42-A- 699 drove the same in a very rash and negligent manner endangering to human life in front of the said Car and suddenly taken 'U' turn without any indication. As a result of the same, the deceased who was driving the Car behind the offending vehicle dashed to the offending vehicle. Due to impact, 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.