N. NARSAMMA Vs. DAYASHANKER

JUDGEMENT

(1.) As all these above appeals arise out of the same accident occurred on 16/1/2012 involving the same vehicle pickup bearing registration No. C.G.12/R/3169 (hereinafter referred as -offending vehicle-), they are being disposed of by this common judgment.

(2.) These Miscellaneous appeals have been preferred by appellants/claimants against the award dtd. 13/12/2016 passed by the learned First Additional Motor Accident Claims Tribunal, Korba, District- Korba (C.G.) in MACT Nos. 36/2013, 38/2014 and 37/2013 whereby the learned Tribunal has dismissed the claim applications filed under Sec. 166 of Motor Vehicles Act.

(3.) As per claim petition, on 16/1/2012 at about 11:00 P.M., the claimant- Smt. N. Narsamma along with her husband and son-N. Chandrashekhar (Claimant) was returning to Korba from Ramkrishna Care Hospital by ambulance bearing registration No. C.G.12/R/3169. When they reached nearby village-Dhourabhatha, Police Station- Hirri, at that time, due to rash and negligent driving of respondent No.1, ambulance hit the trailer. On account to this, her husband sustained grievous injuries and he succumbed to the same on 17/1/2012 during treatment at CIMS hospital, Bilaspur (C.G.). Due to accident, appellant/claimant- Smt. N. Narsamma also sustained grievous injuries on waist, spinal cord and other body parts and appellant/ claimant N. Chandrashekhar also suffered fracture of right hand and injuries on other parts of the body and was admitted to hospital for treatment.