BINDA DEWANGAN Vs. SURENDRA KUMAR JAISWAL

JUDGEMENT

(1.) This is claimants' appeal seeking enhancement in the award dated 05.12.2006, passed by the Additional Motor Accident Claims Tribunal, Bhatapara, District Raipur (for short 'the Tribunal') in claim case No. 15/06.

(2.) On 22.12.2005, deceased Jhumuk Lal Dewangan was driving Boxer motorcycle bearing registration No. CG-04-C-2820 and one Gend Lal Sahu was sitting on the motorcycle as a pillion rider. When they reached near Pandey Medical Store, Simga, due to head-on-collusion took place between motorcycle and Truck bearing registration No. CG-10-A-9117, the driver of motorcycle i.e. Jhumuklal Dewangan succumbed to the injuries sustained in the said accident and pillion rider Gendlal sahu sustained multiple injuries.

(3.) As against Rs. 12,00,000/- claimed by the appellants i.e. legal representatives of deceased Jhumuk Lal Dewangan for his death against the driver/owner and insurer of the offending Truck, the Tribunal awarded a total sum of Rs. 1,46,000/-.