DAYAL ROAD LINES Vs. LAXMIN BAI BHARDWAJ

JUDGEMENT

(1.) As both the appeals are arising out of award dated 23.01.2015 passed by Motor Accident Claims Tribunal, Bilaspur, Chhattisgarh (hereinafter referred to as 'Claims Tribunal') in Claim Case No.29 of 2012, hence, they are being disposed of by this common judgment.

(2.) MAC No.397 of 2015 is filed by earlier registered owner of offending vehicle challenging the liability fastened upon her to satisfy the amount of compensation, whereas MAC No.1585 of 2015 is filed by the claimants seeking enhancement of amount of compensation awarded by learned Claims Tribunal.

(3.) Facts relevant for disposal of these appeals, are that, on 08.05.2011, Sanjay Bhardwaj was going along with his mother to pond. While so, when they reached near Middle School, Dhan Mandi, one Truck bearing No.CG-04/ZC/2484 (hereinafter referred to as 'offending vehicle') driven by non-applicant No.1, dashed Sanjay Bhardwaj and caused accident. In the aforementioned accident, Sanjay Bhardwaj suffered grievous injuries, he was taken to CIMS Hospital, Bilaspur where during the course of treatment, he died.