LAWS(CHH)-2017-10-2

SMT. BIRJHA BAI Vs. CHHANNU LAL SAHU

Decided On October 11, 2017
Smt. Birjha Bai Appellant
V/S
Chhannu Lal Sahu Respondents

JUDGEMENT

(1.) The present is an appeal under section 173 of the Motor Vehicles Act, 1988, assailing the award dated 12.5.2010 passed by the Chief Motor Accident Claims Tribunal, Dhamtari, in Claim Case No. 125/2009.

(2.) Since there was no representation on behalf of the appellants, this Court thought it fit of getting the appeal decided taking the assistance of Shri A.L. Singroul, Advocate, present in the Court.

(3.) Brief facts of the case are that the deceased in the instant case, i.e., Shiv Kumar Nirmalkar, aged about 51 years, met with an accident on 21.4.2009 when he was hit by a Maruti Van, bearing Registration No. CG04-HP-1887, while he was travelling on a motorcycle, bearing Registration No. CG07-LG-9479, driven by his son Teman Lal, the appellant No. 3. As a result of the said accident, the deceased-Shiv Kumar Nirmalkar received injuries on his body. He was immediately admitted to a hospital at Dhamtari from where he was discharged after some time and later on he developed certain complications and died on 26.5.2009.