NINGAMMA Vs. SATYAMURTHI

JUDGEMENT

(1.) With consent of both the parties, matter is heard at the order stage itself.

(2.) This appeal by the claimants seeking modification of the Judgment and Award dated 05.11.2015 in M.V.C.No.2 of 2014 passed by the Senior Civil Judge and Additional M.A.C.T., Koppal ( for short 'the M.A.C.T.').

(3.) Facts of the case are that on 26.11.2013 at about 12.00 noon on Kushtagi-Hospect N.H-13 road near the Kukanapalli village of Koppal Taluka and deceased Neelamma along with her father clamant No.1 were standing at the road divider in order to cross the road and to move towards the bus stand. At that moment, the vehicle bearing registration No.KA-01/B-2914 which was moving from Kushtagi and hit the deceased-Neelamma, due to which, she had suffered multiple injuries all over her body and she was shifted to the government hospital at Hospet for treatment and she succumbed to the injuries in the hospital.