RADHAKANT KESHRI Vs. YADORAM SAHU

JUDGEMENT

(1.) Appellant/NA-2/Owner of offending vehicle has filed this appeal under Section 173 of the Motor Vehicle Act, 1988 challenging impugned award dated 26.11.2014 passed by the Chief Motor Accident Claims Tribunal, Raipur (for short, Claims Tribunal) in Claim Case- 27 of 2012 whereby learned Claims Tribunal allowed the application for grant of compensation in part and awarded Rs.5,44,000/- as total compensation in a fatal accident case.

(2.) Facts relevant for disposal of this appeal are that deceased Bedram Sahu was travelling on Motorcycle bearing No.CG 04DE-6668 as pillion rider along with Manoj Kumar Sahu and Manish Kumar Sahu. When they reached near village Bemta, one Truck bearing No.CG 10C-1612 (hereafter, referred to as 'offending vehicle') driven by NA1 dashed the Motorcycle and caused accident. In the said accident, Bedram Sahu suffered grievous injuries over his person and died on the spot.

(3.) Respondents-1 and 2/claimants, parents of deceased Bedram Sahu filed an application under Section 166 of the Act of 1988 pleading therein that on the date of accident deceased was an able bodied person aged about 23 years. He was working as private Driver of MLA Baghbahra and earning Rs.6,000/- per month. Respondents- 1 and 2 were dependent upon the deceased and claimed Rs.10,70,000/- as compensation.