AJAY KUMAR Vs. CHHOKHE LAL

JUDGEMENT

(1.) This is claimant s appeal for enhancement of the compensation awarded by the Additional Motor Accident Claims Tribunal, Dhamtari (for short the Tribunal ) vide award dated 21-8-2002, passed in Claim Case No. 31/2002.

(2.) As against the compensation of Rs. 12,50,000/- claimed by the appellants and respondents No. 4 and 5/claimants, unfortunate widow, minor children and parents of deceased Chhabi Lal Sahu, by filing a claim petition under Section 166 of the Motor Vehicles Act, for his death in the motor accident on 28-1-2001, the Tribunal awarded a total sum of Rs. 1,66,000/- as compensation along with interest @ 7.5% per annum from the date of filing of the claim petition till the date of actual payment.

(3.) The Tribunal on a close scrutiny of the entire evidence led before it held that deceased Chhabi Lal Sahu died on account of the injuries sustained by him in the motor accident on 28-1-2001; the accident occurred due to rash and negligent driving of the driver of the offending vehicle Jeep bearing registration No. MBY 220; as the above offending vehicle Jeep on the date of the accident was insured with the Oriental Insurance Company Limited, the Insurance Company was liable to pay compensation of the claimants.