BHAVYA M.V. Vs. RAGHU T.

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. 2/1/2021 passed by the Motor Accident Claims Tribunal, Bengaluru in MVC No.3289/2019.

(2.) Facts giving rise to the filing of the appeal briefly stated are that on 17/4/2019 at about 06.10 p.m., the deceased-Satisha was riding the motorcycle bearing Registration No.KA-42-R-1427 from Bidadi towards Thoredoddi Village, on the left side of Ittamadu-Mudduvadi Village road, at that time, the driver of the Car bearing Registration No.KA-17-M- 8850 came from opposite direction at high speed, in a rash and negligent manner and 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.