SHIVAMMA Vs. MAHADEVAGOWDA

JUDGEMENT

(1.) This appeal under Sec. 173(1) of Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act') has been filed by the claimant being aggrieved by the judgment dtd. 15/3/2018 passed by MACT, Srirangapatna in MVC No.1652/2016.

(2.) Facts giving rise to the filing of the appeal briefly stated are that on 25/11/2016 when the claimant along with others were traveling in Chevrolet Tavera car bearing Registration No.KA-05-V-5804, near Vajamangala gate, on Mysore-T.Narasipura main road, at that time, the driver of the car drove the same at a high speed and in a rash and negligent manner and caused accident. As a result of the aforesaid accident, the claimant sustained grievous injuries and was hospitalized.

(3.) The claimant filed a petition under Sec. 166 of the Act seeking compensation. It was pleaded that she spent huge amount towards medical expenses, conveyance charges, etc. It was further pleaded that the accident occurred purely on account of the rash and negligent driving of the offending vehicle by its driver.