YSHVANTRAO Vs. PRASHANTKUMAR

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. 29/11/2014 passed by the Senior Civil Judge and MACT, Jewargi, in MVC No.1402/2012.

(2.) Facts giving rise to the filing of the appeal briefly stated are that on 19/1/2012, when the claimant was preceding by walk towards Nedalagi Bus stand, at that time, a motorcycle bearing registration No.KA-32-Y-4974 being ridden by its rider at a high speed and in a rash and negligent manner, 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 riding of the offending vehicle by its rider.