NANDKISHORE SAHU & ANOTHER Vs. PRITAM & OTHERS

JUDGEMENT

(1.) THIS appeal arises out of the award dated 25.11.2011 passed by Additional Motor Accident Claims Tribunal (for short the "Tribunal") Durg, in Claim Case No. 93/2011 awarding a compensation of Rs. 3,26,500/ - in favour of the claimants.

(2.) FACTS of the case in brief are that on 3.3.2010 when deceased S. Sugthan was walking on the road, he was dashed by a Hero Honda motorcycle bearing registration No. CG -07 -LL/0484 owned by appellant No.2 and driven by appellant No.1 in a rash and negligent manner resulting in number of injuries to which he succumbed on 16.03.2010 during treatment in the hospital.

(3.) CLAIM case was filed by the claimants who are major son, mother, daughter -in -law and two grand children of the deceased claiming compensation of Rs. 76,20,920/ - inter alia pleading that the deceased was a civil contractor having monthly income of Rs. 18,000/ -, he was aged about 55 years, he died on account of rash and negligent driving of the offending vehicle by appellant No.1 herein and the vehicle was duly insured with respondent No.6/insurance company, suitable compensation may be awarded to them.