SUMATI SAIRU MEHTA Vs. DEEPAK JUVEKAR AND ANOTHER

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-claimant aggrieved by the judgment and award passed by the II Additional M.A.C.T., Karwar in M. V.C. No. 70/2009 dated 22-1-2010.

(2.) Heard the learned counsel for the parties. Appeal is admitted and with the consent of the learned counsel for the parties, it is taken up for final disposal.

(3.) The brief facts leading to the case are that on 3-12-2007 at 9.15 a.m., the appellant-claimant, after completion of work of the day, was returning to her house and when she came near the place of accident on Devbhag road, a goods vehicle bearing registration No. KA-30/7123 came with high speed,l in a rash and negligent manner and dashed against her. Due to the said impact, she sustained fracture injuries and took treatment in hospital from 3-12-2007 to 16-12-2007. For having sustained injuries and for having spent huge amount for her treatment, she filed a claim petiton before the tribunal under Section 166 of M.V. Act.