RAMEGOWDA Vs. J. SHIVALINGE GOWDA S/O. JAVARE GOWDA AND OTHERS

JUDGEMENT

(1.) THE Appellant has lied, this appeal being aggrieved by the dismissal of the claim petition lodged by him before the MACT, Hunsur, in MVC 80/04 passed on 16.2.2007.

(2.) RAMEGOWDA filed the claim petition claiming compensation on account of the death of his son Girish on 9.8.2004, who was aged about 16 years, in a road traffic accident occurred on 9.8.04 at about 6.30 p.m., near Bolanahally village of K.R. Nagar, Mysore.

(3.) IT is the case of the Respondents that deceased was not crashing the road and the Tractor and trailer did not hit the deceased. On the contrary from the back of the trailer the deceased was trying to steal sugarcane. While doing so he fell from the tractor and died. Therefore it is contended that the accident did not occur on account of the rash and negligent driving of the driver of the tractor arid trailer.