NEETA P Vs. SHAILENDRA KUMAR

JUDGEMENT

(1.) The present appeal has been preferred by the appellant/petitioner being aggrieved by the judgment and award dated 25.07.2016 passed by III Additional Senior Civil Judge and MACT, Bengaluru (SCCH-18) in MVC No.2475/2015.

(2.) Though the appeal is listed for orders, with the consent of both the learned counsel the same is taken up for final disposal.

(3.) The brief facts of the case are that on 01.05.2015 at about 12.15 P.M., the petitioner-Sri.Neeta.P was proceeding as a pillion rider in a Honda Activa bearing registration No.KA-05-EW-3347 along with her husband and when they reached Raitharasanthe bridge at Yelahanka, a car bearing registration No.KA-05-MK-6878 came rashly and negligently and dashed to the motor cycle on which the petitioner/appellant was proceeding. As a result of the same, she sustained grievous injuries. Immediately she was shifted to Shushrusha Hospital, Yelahanka, Bangalore, where she was treated with first aid and then she was shifted to Mallya hospital, Bangalore, where she has been treated as inpatient and underwent surgery.