MANORAMA KAMLA BARIHA Vs. RESHAM LAL SAHU

JUDGEMENT

(1.) This appeal is by the claimants against the award dtd. 8/12/2015 passed by the 1st Additional Motor Accident Claims Tribunal, Mahasamund, District: Mahasamund, (C.G.) in Motor Accident Claim Case No. H-152/2014 awarding total compensation of Rs.17,25,000.00 with interest @ 6% per annum from the date of application till realization, while fastening liability on the respondents herein jointly and severally.

(2.) As per claim petition, on 20/2/2014, while the deceased Birendra Kumar Bariha was going on his motor cycle from village Bastar Bhattipara to Naikguda, at that time, the offending vehicle Bus bearing registration No. CG 04 E 0021, being driven by its driver/respondent No.1 in a rash and negligent manner, dashed the motorcycle of deceased, as a result of which, deceased received serious injuries over his body and died. At the time of accident, offending vehicle was owned by respondent No. 2 and duly insured with respondent No. 3.

(3.) The Tribunal considering the evidence led by both the parties passed an award as mentioned in para 1 of this judgment.