AMRIT LAL KURMI Vs. MANBHARAT

JUDGEMENT

(1.) This is owner's appeal against the award dated 27-11 -2007 passed in M.A.C.T. No. 64/2007 by Ilnd Additional Motor Accident CLalms Tribunal, Janjgir awarding Rs. 1,42,000/- as compensation in favour of cLalmants exonerating the Insurance Company from its liability to pay compensation.

(2.) Facts of the case, in brief, are as under:-

(3.) As per cLalmants, on 17-6-2005 Harnarayan (since deceased) was working as a labourer in the tractor trolley bearing Nos. CG 11-A/4045 and CG 11-A/4046 respectively. When they were returning from Village Gudrukalan after unloading bricks, due to rash and negligent driving of the driver of the tractor trolley, the deceased fell down, came in contract of wheels of tractor and succumbed to the injuries sustained in the said accident. The cLalmants preferred cLalm petition against the driver, owner and insurer of the tractor trolley cLalming Rs. 10,67,488/- as compensation for the death of deceased in the said accident.