KHAIRUN BIBI Vs. IMTIYAZ ANSARI

JUDGEMENT

(1.) The present appeal under Sec. 173 of the Motor Vehicles Act has been filed by the Appellants-Claimants seeking for enhancement of the compensation awarded by the Third Additional Motor Accidents Tribunal, Ambikapur, Surguja, on 10.1.2017 in A.M.A.C.T. No. 106 of 2016.

(2.) Vide the impugned award, the Claims Tribunal has awarded an amount of Rs. 3,39,000.00 as compensation with interest at the rate of 6% per annum, in favour of the Appellants-Claimants on account of accidental death of their son Meraj Ansari that took place on 28.11.2015.

(3.) Facts of the case in brief are that the deceased Meraj Ansari was travelling as a Khalasi on a Trailer, bearing Registration No. CG15- AC/4381, and was moving from Parsa Coal Mine to Ramanujnagar Railway Siding. While returning, the Trailer in which the deceased was travelling got dashed with another Trailer, bearing Registration No. CG15- AC/4155, owned by Respondent No.2 and driven by Respondent No.1. On account of the said accident, the said Meraj Ansari received grievous injuries and he succumbed to the injuries sustained by him, on the spot itself.