UMA DEVI KURRE Vs. INDRA PAL SINGH MARAVILABIC

JUDGEMENT

(1.) The present is an appeal under Section 173 of the Motor Vehicles Act, 1988 preferred by the Claimants, seeking enhancement of the compensation awarded by the Third Additional Member to the Court of First Upper Motor Accident Claims Tribunal, Bilaspur (C.G.) vide award dated 25.03.2014 passed in Claim Case No. 61 of 2013.

(2.) The claimants/Appellants, unfortunate wife, sons, daughter, mother and father of the deceased, claimed compensation of Rs.17,30,000/- by filing a claim petition under Section 166 of the Motor Vehicles Act, 1988 for the death of deceased- Shyam Sunder @ Sundaru Kurre in the motor accident.

(3.) The facts of the case are that on 12.08.2013, when the deceased was coming towards Bilaspur from his vehicle Tata-Magic Pickup bearing registration No. CG 10 - T - 4042, in the night at about 3.00 AM Respondent No.1/driver of the offending vehicle Truck bearing registration No. CG 11 A.B.1888 driving the said vehicle in a rash and negligent manner dashed the vehicle of deceased. The deceased sustained grievous injuries. As a result thereof, the deceased died on the spot itself.