JAYANTHI R. ACHARYA Vs. SHANKAR POOJARY AND ANOTHER

JUDGEMENT

(1.) This appeal is directed against the judgment and award passed in MVC No. 629/2014, dated 13-4-2016 by the learned Senior Civil Judge and Additional MACT, Kundapura.

(2.) In order to avoid over-lappings and confusions, the parties are hereafter referred with reference to their status before the Tribunal.

(3.) A road accident occurred on 17-5-2014 at 3.45 p.m., where the petitioner as a pedestrian, was standing at divider on the western side of NH-66 which is close to Shri Chempi Venkataramana Temple, Moodahadu Village, Udupi Taluk. By that time, a motorcycle bearing registration No. KA-20-S-0258 came from Kundapura side turned towards Udupi in a rash and negligent manner and dashed against the petitioner, because of which she sustained fractures.