ASHWATHAMMA Vs. TRANSGLOBAL CARRIES PVT. LTD.

JUDGEMENT

(1.) This appeal under Sec. 173(1) of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act', for short) has been filed by the claimants being aggrieved by the judgment dtd. 23/3/2021 passed by the XXII Addl. Small Causes and Addl. MACT, Bangalore (SCCH-24) in MVC No.4983/2018.

(2.) Facts giving rise to the filing of the appeal briefly stated are that on 11/7/2018 at about 1.10 p.m. the deceased Ramanjanappa was standing on the extreme left side at Menasi gate on NH-207 road, Kasaba Hobli, Doddaballapura Taluk, Bengaluru District. At that time, a container lorry bearing registration No.KA-34/M-6245 which was being driven in a rash and negligent manner, dashed against the deceased. As a result of the aforesaid accident, the deceased sustained grievous injuries and succumbed to the injuries.

(3.) The claimants filed a petition under Sec. 166 of the Act seeking compensation for the death of the deceased along with interest.