MALA N. Vs. DIRECTOR KARNATAKA GOVT INSURANCE DEPARTMENT

JUDGEMENT

(1.) These appeals under Sec. 173(1) of Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act') have been filed by the claimants being aggrieved by the judgment and decree dtd. 12/4/2018 passed by MACT, Bangalore (SCCH-18) in MVC Nos.1271/2017 and 1272/2017.

(2.) Facts giving rise to the filing of the appeals briefly stated are that on 5/12/2016 at about 10.00 a.m., the claimants were proceeding on motorcycle bearing registration No.KA-51/EB-7173 from Anekal towards Chickballapur. When they reached near Alembic Colony, Kadugodi main road, Bengaluru, at that time, a police jeep bearing registration No.KA- 43/G-09 being driven by its driver at a high speed and in a rash and negligent manner, dashed to the vehicle of the claimant. As a result of the aforesaid accident, the claimants sustained grievous injuries and were hospitalized.

(3.) The claimants filed petitions under Sec. 166 of the Act seeking compensation. It was pleaded that they spent huge amount towards medical expenses, conveyance, etc. It was further pleaded that the accident occurred purely on account of the rash and negligent driving of the offending vehicle by its driver.