SAMLU BAIGA Vs. MANGLU BAIGALABIC

JUDGEMENT

(1.) This is claimants' appeal for enhancement of the compensation awarded by the Motor Accident Claims Tribunal (for short the 'Tribunal'), Kabirdham (Kawardha), C.G. vide award dated 21.10.2013, passed in Claim Case No.103 of 2012.

(2.) The Claimants/Appellants, unfortunate mother and father of deceased- Roop Singh, aged 5 years, claimed compensation of Rs.15,50,000/- by filing a claim petition under Section 166 of the Motor Vehicle Act for death of their son in the motor accident

(3.) The fact of the case is that on 02.06.2012 at about 08:00, Respondent No.1 driving the offending vehicle Tractor bearing registration No. CG-09 - C-5398 attached with Trolley bearing registration No. CG-09- C-5399 in a rash and negligent manner dashed the deceased near the turn of deceased's house and the deceased come under the wheel of Tractor, due which he died.