ORIENTAL INSURANCE CO. LTD. Vs. GOPI YADAV

JUDGEMENT

(1.) Present is an appeal under Section 173 of the Motor Vehicle Act challenging the award dated 23/09/2016 passed by the learned 6th Additional Motor Accident Claims Tribunal, Durg (C.G.) in Claim Case No.58/2014. Vide the said impugned, the Tribunal in a death case under Section 166 of the Motor Vehicle Act has awarded the compensation of Rs.11,97,000/- along with interest @ 9% per annum from the date of application.

(2.) It is a case where the deceased Phulchand Yadav, aged around 20 years while travelling in a Scorpio Jeep bearing registration No.CG-07-M- 9260 at around 9.45 p.m. on 15/03/2016 hit the Metadoor bearing registration No.CG-04-ZB-2083 which abruptly stopped on the middle of the road in front of Khan Dhaba at Patharia. As a result of the accident, the deceased, Phulchand, received grevious injuries to which he later on succumbed.

(3.) Present is an appeal preferred by the Insurance Company which had insured the Metadoor bearing registration No.CG-04-ZB-2083.