GAYATRI URAON Vs. CHHABILAL SAHU

JUDGEMENT

(1.) This claimants' appeal seeking enhancement of compensation awarded by the 4th Additional Motor Accident Claims Tribunal, Raigarh (for short 'the Tribunal') in claims case No. 113/2018.

(2.) Facts of the case leading to filing of claim petition are that on the fatefuly day i.e. 04.10.2016, at about 2.45 pm Suresh Uraon was going back to his home from Gharghoda Court by his motorcycle, on the way near Gharghoda-Lailunga highway respondent No.1- Chhabilal Sahu the driver of the offending vehicle Swift Dezire bearing registration No. CG 013-U/6561 driving the vehicle rashly & negligently, dashed the motorcycle and the deceased namely Suresh Uraon, who was at the time of accident 25 years of age and working as Head Cook, died on the spot. In the instant case, appellants No. 1 & 2 are the wife & child of the deceased and appellants No. 3 & 4 are the parents of the deceased.

(3.) As against the compensation of Rs. 30,73,600/- claimed by the unfortunate wife, child and parents of deceased-Suresh Uraon, aged about 25 years, by filing application under Section 166 of Motor Vehicles Act, 1988 (for short 'MV Act') for the death of deceased in the motor accident on 04.10.2016, the Tribunal awarded a total sum of Rs. 5,69,000/- as compensation along with interest @ 9 percent per annum from the date of application till its actual payment to the appellants/claimants.