(1.) Appellants/claimants have preferred this appeal under Section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as 'M.V. Act') challenging the impugned award dated 03.02.2015 passed by the 2nd Additional Motor Accident Claims Tribunal, Bilaspur, Chhattisgarh (hereinafter referred to as 'Claims Tribunal') in Claim Case No.862 of 2014 whereby learned Claims Tribunal allowed an application filed under Section 166 of the M.V. Act in part and awarded Rs.13,29,381/- as total compensation in a fatal accident case.
(2.) Brief facts relevant for disposal of this appeal, are that, on 12.02.2011, Santosh Kurre was returning to his house at village Kaushalpur on motorcycle, while so, when he crossed village Shivpuri, non-applicant No.1 while driving his motorcycle bearing No.CG-15/CA/0902 (hereinafter referred to as 'offending vehicle') rashly and negligently came on wrong side and dashed the motorcycle of Santosh Kurre. In the said accident, Santosh Kurre suffered grievous injuries over his person, he was taken to Hospital at Raipur, but looking to seriousness of injuries, he was referred to Ramkrishna Care Hospital, Raipur where during the course of treatment, he died. Accident was reported to concerned Police Station, based on which, crime was registered against non-applicant No.1.
(3.) Appellants/claimants, who are widow, children and mother of deceased Santosh Kurre filed an application under Section 166 of the M.V. Act seeking compensation of Rs.24,27,199/- pleading therein that on the date of accident, deceased was aged about 28 years, working as Shiksha Karmi Grade-III and earning Rs.7,293/- per month as salary. The claimants were dependent upon the income of deceased for their livelihood.