VANDANA TRIVEDI Vs. RAGHAV SINGH & ORS

JUDGEMENT

(1.) The unfortunate mother of deceased girl Ku. Jyoti Trivedi, aged about 20 years is the appellant before us in this appeal for enhancement of the compensation awarded by Third Additional Motor Accident Claims Tribunal, Raipur (for short the Tribunal ) vide award dated 10-11- 2005, passed in claim case No. 34/2004.

(2.) As against the compensation of Rs. 6,00,000/- claimed by the appellant/claimant, unfortunate mother of deceased Ku. Jyoti Trivedi, by filing a claim petition under Section 166 of the Motor Vehicles Act, for her death in the motor accident on 16-6-2003, the Tribunal awarded a total sum of Rs. 1,17,500/- as compensation along with interest @ 6% 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 the claimant s daughter Ku. Jyoti Trivedi died on account of the injuries sustained by her in the motor accident on 16-6-2003; the accident occurred due to rash and negligent driving of the driver of the offending vehicle Marshall Jeep bearing registration No. CG/04ZP/1714; as the above offending vehicle Marshall Jeep on the date of the accident was insured with the United India Insurance Company Limited, the Insurance Company was liable to pay the compensation to the claimant.