LAKSHMI DEVI Vs. MURUGESH K.C.

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. 10/7/19 passed by the Motor Accident Claims Tribunal, Kolar in MVC No.154/2017.

(2.) Facts giving rise to the filing of the appeal briefly stated are that on 29/10/2016 at about 12.45 P.M., both the claimants were working as stone cutters at Mahadevapura lake at Bengaluru and at that time their five year old daughter by name Kumari Anusuya was sleeping by the side of the lake and at that time, the driver of the JCB bearing Registration No.KA-53-MA-7522 came in a rash and negligent manner and ran over the head of Anusuya. 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.