KUMAR YADAV Vs. SANNY GUPTALABIC

JUDGEMENT

(1.) This claimants' appeal seeking enhancement of compensation awarded by the 9th Additional Motor Accident Claims Tribunal, Bilaspur (for short 'the Tribunal') in claims case No. 402/2016 passed on 19.04.2018.

(2.) Facts of the case leading to filing of the claim petition is that on 20.04.2016, respondent No.1 while driving offending vehicle Wegnor Car bearing registration No.CG-10-F 2679 dashed the Ram Vilas Yadav, who was pedestrian and going to Tifra Industrial Area for selling the Milk, from back side, as a result of which he sustained multiple injuries and while he was shifting the CIMS Hospital, he died on the way.

(3.) As against the compensation of Rs. 22,85,000/- claimed by the unfortunate wife & children of deceased-Ram Vilas Yadav, aged about 49 years by filing claim petition under Section 166 of Motor Vehicles Act, 1988 (for short 'MV Act') for the death of deceased in the motor accident on 20.04.2016, the Tribunal awarded a total sum of Rs. 8,63,000/- as compensation along with interest @ 8 percent per annum from the date of application till its actual payment to the appellants/claimants.