SAVITHRAMMA Vs. A.M. SHARANAPPA

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. 18/3/2021 passed by the Prl. Senior Civil Judge and Motor Accident Claims Tribunal XI, Tumakuru in MVC No.773/2019.

(2.) Facts giving rise to the filing of the appeal briefly stated are that on 31/3/2019, at about 11.45 a.m. when the deceased Rajanna was proceeding on TVS XL Moped bearing registration No. KA-64-L-4067, at that time, a passenger bus by name Maruthi Krupa bearing registration No.KA-64-0099 which was being driven 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.