RANGAMMA B. Vs. H. G. CHANDRAMOULI

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. 20/11/2018 passed by the Motor Accident Claims Tribunal, Holalkere in MVC No.1119/2017.

(2.) Facts giving rise to the filing of the appeal briefly stated are that 14/4/2017 at about 10.30 A.M. the deceased was crossing the road near Malladihally Cross on NH-13 road at Holalkere Taluk, at that time, the Bus bearing Registration No.KA-16/B-6339 driven by its driver in a rash and negligent manner without observing the traffic rules and regulations, dashed to the deceased. As a result of the same, 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.