MANISHA BAI Vs. CHAITI BAI

JUDGEMENT

(1.) Heard on admission.

(2.) This is owner's appeal against the award dtd. 1/9/2010 passed by the 9th Additional Motor Accidents Claims Tribunal (F.T.C.), Raipur in claim case No. 203/2009.

(3.) As against the compensation of Rs.11,14,000.00 claimed by the legal representatives of deceased - Suraj Manhare, aged about 23 years, by filing claim application under Sec. 166 read with Sec. 140 of the Motor Vehicles Act (henceforth 'the Act?) for his death in the motor accident on 12/8/2008, the Tribunal awarded a total sum of Rs.2,10,000.00 along with interest at the rate of 7.5% per annum from the date of application till its actual payment.