VINCENT RAJ R Vs. G KRISHNA MURTHY

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of learned counsel on both sides, it is heard finally.

(2.) The husband and minor daughter of Suganthi @ Suganthi Sushi Bai have preferred this appeal assailing the judgment and award dated 1/12/2018 passed by the Motor Accident Claims Tribunal (hereinafter referred to as 'Tribunal', for the sake of convenience) at Bengaluru, in M.V.C. No.2993 of 2017.

(3.) Briefly stated, the facts are that the appellantsclaimants filed the claim petition under Section 166 of the Motor Vehicles Act, 1988, seeking compensation on account of death of Suganthi @ Suganthi Sushi Bai in a road traffic accident that occurred on 10/3/2017. According to the claimants, on the said date, at about 10:45 a.m., Suganthi was proceeding as a pillion rider on motorcycle bearing Registration No.KA-01/EG-3635 along with her father near Royan Circle, Chamarajpet, Bengaluru, at that time, a bus bearing Registration No.TN-31/D-7575 was driven by its driver in a rash and negligent manner and dashed against the motorcycle. As a result, Suganthi sustained grievous injuries and she was shifted to Brindhavan Areion Hospital, Chamarajpet, Bengaluru, but she died on 14/3/2017 during the course of her treatment. Chamarajpet Traffic Police registered a case in Crime No.105 of 2017.