MAHADEVAMMA Vs. MANAGING DIRECTOR KSRTC DEPOT

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. 25/10/2018 passed by the Motor Accident Claims Tribunal, Bengaluru in MVC 462/2018.

(2.) Facts giving rise to the filing of the appeal briefly stated are that on 30/11/2017, when the deceased Thammaiah @ Thammegowda was riding the TVS moped bearing registration No.KA-54-J-7796 on the left side of the road on Mysore-K.R.Pete Main Road, near Hulkere Gate, Pandavapura Taluk, at that time, a KSRTC bus bearing registration No.KA-11-F- 0439 which was being driven in a rash and negligent manner, dashed against the vehicle 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.