AMBIKA T.M. Vs. MANOJKUMAR K.R
LAWS(KAR)-2022-7-1502
HIGH COURT OF KARNATAKA
Decided on July 04,2022

Ambika T.M. Appellant
VERSUS
Manojkumar K.R Respondents

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 and award dtd. 21/8/2019 passed by the Motor Accident Claims Tribunal, Sira in MVC 1154/2017.
(2.)Facts giving rise to the filing of the appeal briefly stated are that on 6/10/2017, when the deceased Nagaraju was proceeding on motorcycle bearing registration No.KA-06-EX-0307 as a pillion rider near Bidarekere Gollarahatti, at that time, the rider of the said motorcycle rode in a rash and negligent manner and hit the road side iron bridge/barricade. 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.


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