GEERAMANI DURGA Vs. DHARMURAM KASHYAP

JUDGEMENT

(1.) The present is an appeal under Section 173 of the Motor Vehicles Act, 1988 preferred by the Claimant, seeking enhancement of the compensation awarded by the Third Additional Motor Accident Claims Tribunal, Bastar vide award dated 14.03.2018 passed in Claim Case No. 01 of 2017.

(2.) The claimant/Appellant, unfortunate wife of deceased- Nirakar Durga aged about 45 years, claimed compensation of Rs. 48,50,000/- by filing a claim petition under Section 166 (1) and Section 140 (1) of the Motor Vehicles Act, 1988 (Amended Act 1994) for death of her husband in the motor accident on 10.04.2016 at about 9:30 AM, when the deceased was going for refilling of petrol tank on his Auto at Marenga petrol pump, the driver of the offending vehicle Tipper bearing registration No. CG 17 DA 0379 driving the said vehicle in a rash and negligent manner dashed the Auto. As a result thereof, the deceased died on the spot itself.

(3.) The learned Tribunal, in the impugned award, has awarded a compensation of Rs. 7,00,000/- in favour of the Appellant-Claimaint, wife of the deceased, with interest @ 9% per annum from the date of application till realization.