POORNIMA Vs. UNITED INDIA INS CO LTD

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 and award dtd. 25/6/2021 passed by the Motor Accident Claims Tribunal, Bengaluru in MVC 2708/2019.

(2.) Facts giving rise to the filing of the appeal briefly stated are that on 6/4/2019, when the deceased Shivaswamy @ Puneeth was proceeding on motorcycle bearing registration No.KA-42-R-4659 along with pillion rider, Prajwal, from Aralalu Village towards Kanakapura side and when they were on Sangama-Kanakapura Road, at that time, another motorcycle bearing registration No.KA-42-R-2458 which was being ridden in a rash and negligent manner, dashed against 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.