ORIENTAL INSURANCE CO. LTD Vs. BHURI BAI

JUDGEMENT

(1.) This appeal has been filed by the appellant/Insurance Company against the impugned award dated 10.5.2007, passed by the First Additional M.A.C.T. Bilaspur in Claim Case No. 147/2006, awarding a sum of Rs. 3,74,500/- as compensation along with interest at the rate of 6% per annum from the date of the application, holding the non-applicants, including the appellant/Insurance Company, as jointly and severally liable to pay the amount of compensation.

(2.) Brief facts of the case are that on 8.3.2006 deceased Bahoranlal Suryavanshi along with two other persons was going by bullock cart to Ara-mill. At that time the Hywa-Truck, bearing registration No. C.G. 10-A/9938, which was being driven in a rash and negligent manner by the non-applicant No.l, dashed the bullock cart. As a result of this accident Bahoranlal Suryavanshi sustained grievous injuries and during the treatment on 9.3.2006 at about 10.00 p.m. he succumbed to the injuries.

(3.) The claimants/dependents of the deceased filed a claim case under Section 166 of the Motor Vehicles Act, 1988 claiming total compensation of Rs. 4,66,000/-.