KAILASH YADU Vs. PADMINI PRADHAN

JUDGEMENT

(1.) Present is an appeal filed by the owner and driver of a Tractor under Secion 173 of the Motor Vehicles Act assailing the award dated 24/07/2010 passed by the learned Additional Motor Accident Claims Tribunal, Gariyaband, District Raipur (C.G.) in Motor Accident Claim Case No.36/2007.

(2.) Vide the said impugned award, the Tribunal in a death case has awarded a compensation of Rs.2,35,000/- with interest @ 7.5% per annum from the date of application.

(3.) While passing the impugned award, the Tribunal has exonerated the Insurance Company of the Tractor involved in the accident, owned and driven by the present appellants and the liability was equally distributed between the Insurance Company of the Truck involved in the accident and the present appellants that is the owner of the Tractor of 50% of the awarded amount i.e. Rs.1,17,500/- each.