HEMADEVI Vs. SANJEEV GUPTA @ SANJU

JUDGEMENT

(1.) By the instant appeal, the appellants/claimants are challenging the legality and validity of the impugned award dated 19/07/2012 passed by the First Additional Motor Accident Claims Tribunal, Raigarh (in short 'Claims Tribunal') in Claim Case No.109 of 2011, whereby the learned Claims Tribunal awarded total compensation of Rs. 6,56,000/- against the claim of Rs. 55,31,816/-.

(2.) The appellants/claimants have filed this appeal seeking enhancement of amount under award as well as challenging the finding of contributory negligence recorded by learned Claims Tribunal.

(3.) The brief facts of the case, are that the deceased who was an employee of Chhattisgarh Armed Forces and on 10.12.2009 was traveling on Motorcycle bearing registration no. CG 15 CD 0735 and was going to Police Line, Ambikapur for office work on the instruction and direction of his superior officer. When they reached near Village Ghatgao at the relevant time the truck bearing registration no. CG 15 ZC 0316 driven by the Respondent No.1 dashed the Motorcycle due to which both the persons traveling on Motorcycle i.e. deceased Nagendra Sing and other co-employee Krishna died on spot.