ANIL KUMAR KOUND Vs. LOKNATH SAO

JUDGEMENT

(1.) The present is the claimants' appeal under Section 173 of the Motor Vehicles Act, 1988. Assail is to the award dated 6.5.2008 passed by the Chief Motor Accident Claims Tribunal, Mahasamund, in Claim Case No. 25 of 2008.

(2.) Vide the said impugned award, the Tribunal, in a proceeding under Section 166 of the Motor Vehicle Act, in a death case of the mother of the claimants, has awarded a compensation of Rs.1,22,000/- with interest at the rate of 6% per annum payable from the date of filing of the claim case till the amount of the compensation is finally realized.

(3.) Facts of the case in brief are that on 22.4.2007 when the deceased, Cheeni Bai, was travelling in a Tractor-Trolley, bearing Registration No. MP23-GA/2945 & 2946, the tractor turned turtle and as a result of which Cheeni Bai died. The two claimants are the children of the deceased, who had filed the claim case before the Tribunal. The Tribunal after the completion of the pleadings, vide the impugned award, held that the claimants shall be entitled for a compensation of Rs.1,22,000/- with 6% interest per annum.