SWATI TALREJA Vs. GURMUKH SINGH

JUDGEMENT

(1.) This appeal under Sec. 173 of the Motor Vehicles Act, 1988 (for short 'the Act of 1988') has been filed by one of claimant/appellant challenging the impugned award dtd. 6/10/2016, passed in Claim Case No.18/2013, whereby learned 7th Additional Motor Accident Claims Tribunal, Raipur, District - Raipur (for short 'the Claims Tribunal') allowed the application in part and awarded total sum of Rs.8,39,995.00 as compensation with interest @ 6% from the date of filing of claim application till its realization.

(2.) Facts relevant for disposal of this case are that on 2/9/2012 at about 5.30 PM, non-applicant No.1 while driving the offending vehicle truck bearing No.HR.-55-M-7995 rashly and negligently, dashed the car No. C.G.04-HB-2824. In the said accident, Amit Asrani and Devkanti Ganguli travelling in car suffered grievous injuries. Amit Asrani succumbed to his motor accidental injuries. Claimants, who are father, sister and knees of deceased filed, an application under Sec. 166 of the Act, 1988 claiming compensation of Rs.91,25,000.00 under different heads.

(3.) Non-applicant No.1 and 2 did not appear before the learned Claims Tribunal and were proceeded ex-parte.