LAKHAN LAL SONWANI Vs. BALDISH SINGH

JUDGEMENT

(1.) With the consent of the parties, the matter is heard finally. This is claimants' appeal seeking enhancement of compensation awarded by the 6th Additional Motor Accidents Claims Tribunal, Bilaspur (for short 'the Tribunal') in Claim Case No. 43 of 11 vide award dated 24th March, 2012.

(2.) As against the compensation of Rs. 7,36,200/- claimed by the unfortunate parents and brothers of deceased - Shrawan Kumar Sonwani by filing application under Section 163-A of the Motor Vehicles Act, 1988 (for short the Act') for his death in the motor accident dated 11.03.2011, the Tribunal awarded a sum of Rs. 1,92,000/- as compensation along with interest at the rate of 7.5% per annum from the date of claim application till its actual payment.

(3.) The Tribunal, on a close scrutiny of the evidence led by the parties, held: Shrawan Kumar died on account of injuries sustained by him in an accident involving truck bearing registration No. C.G. 04/DA/3271 owned by respondent No. 1; the deceased was truck driver and died on account of injuries sustained by him; respondent No. 2, i.e. Reliance General Insurance Company Limited liable for payment of compensation as it could not establish any violation of policy conditions; assessed and awarded the aforesaid sum as compensation.