BHOLARAM PATEL Vs. BUNDRAM

JUDGEMENT

(1.) THIS is driver and owner's appeal against the award dated 15.07.2009, passed by Chief Motor Accident Claims Tribunal, Mahasamund (for short 'the Tribunal') in claim case No. 160/2008.

(2.) AS against the compensation of Rs.15,48,000/- claimed by respondents No. 1 to 3/claimants by filing claim petition under Section 166 of the Motor Vehicles Act, 1988 (for short 'MV Act') for the death of Smt. Nanbai in the motor accident on 17.8.2008, the Tribunal awarded a total sum of Rs.1,48,000/- as compensation along with interest @ 6% per annum from the date of filing of claim petition till its actual payment.

(3.) PER contra, Shri Sourabh Sharma, learned counsel appearing for respondent No. 4/Reliance General Insurance Company Limited supported the award and submitted: in the facts and circumstances of the case, the Tribunal has rightly passed the award against the appellants exonerating respondent No.4/insurance company from its liability to pay compensation to the claimants, which does not call for any interference.