SAMMELAL Vs. GAUTAM CHAUHAN, SON OF CHARAN SINGH

JUDGEMENT

(1.) Appellants/Claimants has filed this appeal under Section 173 of Motor Vehicles Act, 1988 (hereinafter referred to as 'M.V. Act') challenging the impugned award dated 16/01/2015 passed by the First Additional Motor Accident Claims Tribunal, Sakti, District Janjgir -Champa, Chhattisgarh (hereinafter referred to as 'Claims Tribunal') in Claim Case No.25 of 2014 whereby learned Claims Tribunal allowed the application under Section 166 of the M.V. Act in part and awarded Rs.3,44,000/- as compensation in a death case.

(2.) Brief facts relevant for disposal of this appeal, are that, on 17/04/2014 Gulab Singh was travelling on motorcycle bearing No.CG-11/CD/9405 along with one Dhurwa Sidar and going to Kharsiya from his village Jamgahan. When they reached near Bodasagar, at that relevant time, one Bolero vehicle bearing No.CG-13/C/6979 (hereinafter referred to as 'offending vehicle') driven by non-applicant No.1 rashly and negligently dashed motorcycle of Gulab Singh, in which, Gulab Singh suffered grievous injuries and died during the course of treatment. The accident was reported to concerned Police Station.

(3.) Claimants/Appellants who are parents of the deceased Gulab Singh filed an application under Section 166 of the M.V. Act seeking compensation of Rs.33,86,000/- pleading therein that on the date of accident, deceased was aged about 22 years and working as Meson, he was earning Rs.6,000/- per month, but on account of untimely motor accidental death of his son, they have suffered monetary loss and also lost their dependency.