LEELAVATHI Vs. LOKESH R.

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. 30/9/2019 passed by the Motor Vehicles Accident Claims Tribunal, Bengaluru (SCCH-2) in MVC No.3146/2018.

(2.) Facts giving rise to the filing of the appeal briefly stated are that on 18/12/2017 at about 2.45 p.m., the deceased-Nanjegowda was proceeding as an inmate in a car bearing registration No.KA-01/MJ- 1053 from Yediyur towards Nelamangala side along with other inmates. When they reached near Gavimata Bridge, NH-75 road, Kasaba Hobli, Kunigal Taluk, at that time, the driver of the said car drove the same at a high speed and in a rash and negligent manner, lost control over the vehicle and capsize the car. As a result of the aforesaid accident, the deceased sustained grievous injuries and succumbed to the injuries at the spot.

(3.) The claimants filed a petition under Sec. 166 of the Act seeking compensation for the death of the deceased along with interest.