RANJANA Vs. ABASAHEB

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. 27/11/2021 passed by the II Additional Senior Civil Judge and MACT-VII, Vijayapura in MVC No.634/2019.

(2.) Facts giving rise to the filing of the Appeal briefly stated are that on 15/4/2019, when the deceased Shivaji S/o Sadashiv Gavade was proceeding on bearing Registration No.MH-04-K-7300 from Gheradi to Jevala. At about 4.10 p.m., at that time, a TATA Trailer bearing Registration No.MH-12-FZ 3815, which was being driven in a rash and negligent manner, dashed against 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.