BADAKHA RAM Vs. BHOJRAJ YADAV

JUDGEMENT

(1.) Appellants/Claimants have preferred this appeal under Section 173 MV Act, 1988 seeking enhancement of the amount of compensation awarded by Motor Accidents Claims Tribunal, Surajpur (for short, 'Claims Tribunal') in Claim Case-126 of 2010 vide impugned award dated 19.07.2013 wherein learned Claims Tribunal allowed the claim application in part and awarded Rs.3,93,000/- as compensation in a fatal accident case.

(2.) Facts relevant for disposal of this appeal are that on 02.03.2010 at about 4.30 pm Piyar Sai was travelling on motorcycle and returning from his place of work from Ashok Rice Mill, Pakrikhand to his own house at village Lichhirama. On the way, one bus bearing No.CG15A-6111 (hereafter, referred to as 'offending vehicle') driven by NA-1 rashly and negligently, dashed the motorcycle of Piyar Sai. In the aforementioned accident, Piyar Sai suffered grievous injuries and died on the spot.

(3.) Claimants who are father, mother, widow and children of deceased filed an application under Section 166 seeking Rs.21,76,000/- as compensation pleading therein that on the date of accident deceased was able bodied person working in Ashok Rice Mill and earning Rs.4500/- per month.