(1.) The present is an appeal under Section 173 of the Motor Vehicles Act, 1988 preferred by the Claimants/Appellants, seeking enhancement of the compensation awarded by the Additional Motor Accident Claims Tribunal, Jashpur (C.G.) vide award dated 10.03.2015 passed in M.A.C.T. No. 06 of 2014.
(2.) The claimants/Appellants, unfortunate wife and daughter of deceased- Alok Toppo aged 25 years, claimed compensation of Rs.30,85,000/- by filing a claim petition under Sections 140 and 166 of the Motor Vehicles Act, 1988 for the death of deceased in the motor accident.
(3.) The facts of the case are that on 28.06.2013, the deceased, who was Supervisor in the Tirky Poultry Farm, and driver were going in the vehicle-Bolero of Poultry Farm to Village Ratiya, when they reached Village Kulda near Sandeep Grocery Shop, the driver of the offending vehicle i.e. Bolero bearing registration No. CG/14/MB/0342 driving the said vehicle in a rash and negligent manner dashed the vehicle with a tree. The deceased sustained grevious injuries and during treatment in Hospital, he died on 13.08.2013.