MUNIRAJU Vs. HOOVANNA

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. 12/5/2017 passed by MACT, Bengaluru in MVC No.661/2014.

(2.) Facts giving rise to the filing of the appeal briefly stated are that on 22/7/2014 when the claimant and his family members were traveling in Innova Car No.KA-51-M- 656 from Dharmasthala to Bengaluru near Kumbaraghatte Village, B.M.Road, Sakaleshpura Taluk, Hassan on NH-48 Highway, at that time, lorry bearing registration No.KA- 13-B-2766 being driven by its driver at a high speed and in a rash and negligent manner, dashed to the vehicle of 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.