PRABHA SAHU Vs. SURENDRA KUMAR SATNAMI

JUDGEMENT

(1.) As both above mentioned appeals arise out of same judgment, both are being heard and disposed of by a common order.

(2.) These two miscellaneous civil appeals arise out of award dated 05.5.2015 passed by Additional Motor Accidents Claims Tribunal, Gariyaband, Civil District Raipur (Chhattisgarh) in Claim Case N0.10/2014 awarding compensation of Rs.7,23,000/- to the claimants with interest thereon.

(3.) Facts of the case in brief are that deceased Ritesh Kumar Sahu was driving motor cycle bearing registration No.CG-04-KV- 1815, when he reached near canal of village Kirwai a Hyva Truck bearing registration No.CG-04 JC 1701 driven by Surendra Kumar dashed the motor cycle causing instant death of Ritesh Kumar Sahu. The deceased was operating food counter and was earning Rs.15,000/- per month. The claimants being wife, children, father and mother of the deceased filed claim application before the Tribunal in which the respondent-Insurance Company/Owner/Driver of the offending vehicle denied the allegations.