BASANTIN BAI Vs. GANDHI GODSE DHEEMAR & ORS

JUDGEMENT

(1.) This is claimants appeal for enhancement of the compensation awarded by the Seventh Additional Motor Accidents Claims Tribunal, Raipur (for short the Tribunal ) vide award dated 4-2-2000, passed in Claim Case No. 36/1998.

(2.) As against the compensation of Rs. 20,00,000/- claimed by the appellants/claimants, unfortunate widow, minor children and parents of deceased Panchuram Pardhi by filing a claim petition under Section 166 of the Motor Vehicles Act for his death in the motor accident on 4-9-1998, the Tribunal awarded a total sum of Rs. 1,26,000/- as compensation along with interest @ 12% 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 Panchuram Pardhi died on account of the injuries sustained by him in the motor accident on 4-9-1998; the accident occurred due to rash and negligent driving of the driver of the offending vehicle Truck bearing registration No. CPT-8751; as the offending vehicle Truck on the date of the accident was insured with the National Insurance Company Limited, the Insurance Company was laible to pay compensation to the claimants.