SAKUN KUSHWAHA Vs. DHANIRAM

JUDGEMENT

(1.) This appeal has been filed by the Claimants against the award dated 17-1-2007 passed by IX Addl. Motor Accident Claims Tribunal (F. T. C), Bilaspur (C. G.) in Claim Case No. 163/2005 dismiss-ing the claim of the appellants.

(2.) Brief facts of the case as per the ver-sion of the claimants are that the appellants are mother, sister and brother of the deceased Sunil Kushwaha. On 5-7-2005 the deceased was going to Marwahi by driving the Mo-torcycle bearing Regn. No. C. G. 14-C/3452 owned by respondent No. 1 Dhaniram and insured with respondent No. 2. Ram Singh Thakur was sitting as a Pillion rider. On the way at about 11.00 a.m, the said motorcycle met with an accident near village Pandari, as a result of which the deceased succumbed to the injuries sustained by him in the said ac-cident.

(3.) The claimants being legal representa-tives of the deceased filed an application before the Tribunal u/S. 163-A of the Motor Vehicles Act, claiming compensation to the tune of Rs. 13,45,000/- for the death of de-ceased in the said accident.