GANGAMMA O. N. 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, Kodagu at Madikeri in MVC 59/2016.

(2.) Facts giving rise to the filing of the appeal briefly stated are that on 27/2/2016, when the deceased Poovanna along with two others were returning in Maruthi car bearing registration No.KA-02-MD-5790 near Dava Workshop, Bylukuppe Village, at that time, one Eicher lorry bearing registration No.KA-11-A-4964 which was being driven in a rash and negligent manner, dashed against the vehicle of 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.