JAYAMMA Vs. RAMA MURTHY

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. 1/3/2021 passed by the Motor Accident Claims Tribunal, Bangalore in MVC No.5153/2019.

(2.) Facts giving rise to the filing of the appeal briefly stated are that on 2/8/2019 at about 8.30 p.m., the deceased Umesh was proceeding in a lorry bearing registration No.KA-50/A-0518 which was loaded with granite stones. The said lorry was proceeding from Andhrapradesh to Devenahalli on Bangalore - Kadapa road, at that time, the driver of the said lorry drove the same in a rash and negligent manner and dashed against the electric pole, further moved and fell into ditch. 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.