KOMAL PRASAD SAHU Vs. KALPANA CHANDRAKAR & ORS.

JUDGEMENT

(1.) Heard on admission.

(2.) This is owner's appeal directed against the award dated 11-12-2009, passed by Chief Motor Accident Claims Tribunal, Mahasamund (for short 'the Tribunal') in Claim Case No. 119/2009, whereby and where under an amount of Rs. 1,63,108.00 has been awarded in favour of claimants as against the appellant/owner along with interest @ 6 per cent. per annum from the date of application till its payment.

(3.) Brief facts of the case are that, on 9-8-2006, Parasram Chandrakar (since deceased) while returning from Sukhridabri to his village Godpali along with his friend Sukhnandan by Hero Honda motorcycle, was dashed by the driver of offending vehicle Hero Honda motorcycle (Splendor) bearing registration CG-04-CA-5630 and succumbed to the injuries sustained in the said accident.