S.RANGAPPA Vs. NARASAMMA

JUDGEMENT

(1.) MFA 5867/2019 is filed by the owner of the offending vehicle and MFA 4823/2019 is filed by the claimants under Sec. 173(1) of Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act') being aggrieved by the judgment dtd. 11/4/2019 passed by MACT, Bengaluru in MVC 1363/2017.

(2.) Facts giving rise to the filing of the appeals briefly stated are that on 10/2/2017 when the deceased Venkataramanappa was proceeding as a pillion rider on motorcycle bearing registration No.KA- 42-R-0539 from Malligondanahalli towards Magadi on Magadi-Bengaluru Road, near Devamachohalli Bus stop, at that time, a private bus bearing registration No.KA-06-D-2799 which was being driven in a rash and negligent manner, dashed against the motorcycle 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.