CHIKKAMUNIVENKATAPPA Vs. K. ASIF

JUDGEMENT

(1.) In this appeal, the petitioners are challenging the order of dismissal of the claim petition filed under Sec. 166 of the Motor Vehicles Act, 1988.

(2.) For the sake of convenience, the parties shall be referred to as per their status before the Tribunal.

(3.) Brief facts of the case are, on 17/1/2003 at about 10.30 p.m., the son of the petitioners by name C.Ramappa @ Ramachandrappa, the deceased, while walking by the side of the road near Chowdenahalli Gate, Vemgal Hobli, Kolar Taluk, Scooter bearing No.CRW-2637 was ridden in a high speed and dashed against the hind side of the deceased, due to which, he fell down and sustained injuries to his both legs, he was admitted to SNR Hospital, Kolar. During the course of hospitalization, the deceased succumbed to death on 20/1/2003.