HEERALAL GIRI Vs. RAMRATAN

JUDGEMENT

(1.) Being aggrieved by the award dated 8-8-2007, passed by the Motor Accident Claims Tribunal, Koriya (Baikunthpur) (for short 'the Tribunal') in Claim Case No. 81/2006, the instant appeal has been filed by the Appellant claiming compensation for the death of deceased Smt. Seema Bai.

(2.) Brief facts of the case are that, on 16-12-2004, Seema Bai (since deceased), was dashed by the driver of Marshal Jeep bearing registration No. CG-16-3295 by driving the said vehicle rashly and negligently, due to which she succumbed to the injuries sustained in the said accident.

(3.) The Appellant/claimant filed a claim petition under Section 166 of the Motor Vehicles Act, 1988 (for short 'MV Act'), claiming Rs. 12,10,000/- as compensation against the driver/owner and insurer of the offending vehicle for the death of deceased in the said accident.