JABIULLA Vs. MANAGER,RELIANCE GENERAL INS CO LTD

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. 3/11/2017 passed by MACT, Hassan in MVC No.1285/2015.

(2.) Facts giving rise to the filing of the appeal briefly stated are that on 10/5/2015 in Industrial Area, Dairy Circle, when the claimant was standing behind the lorry bearing registration No.KA-13-4696 while loading the cement, the driver of lorry without giving any signal took the lorry towards the backside. dashed to the claimant. 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 he 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.