PONNAMMA C. S. Vs. A. V. RAKESH

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. 2/2/2018 passed by the MACT, Madikeri in MVC No.58/2016.

(2.) Facts giving rise to the filing of the appeal briefly stated are that on 27/2/2016 around 04.45 p.m., near Dava Workshop, Bylukuppe Village, when the deceased - C. S. Poovanna along with others returning in a Maruthi Car bearing Registration NoKA-02-MD-5790, at that time, the driver of Eicher Lorry bearing Registration No.KA-11- A-4964 came in a rash and negligent manner and caused accident. a result of the same, the deceased and others sustained grievous injuries and succumbed to the injuries in 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.