SUSHMA KUJUR Vs. SALIK RAM PRADHAN

JUDGEMENT

(1.) As both these appeals arise out of the award dated 31.7.2014 passed by Additional Motor Accidents Claims Tribunal (FTC), Jashpur, Distt. Jashpur in Claim Case No.08/2013, they are being disposed of by this common judgment.

(2.) As per averments made in the claim petition, on 4.10.2011 injured claimant Salik Ram Pradhan was travelling in vehicle Marshal bearing No. CG 14-2042 which was being driven by non-applicant No.2 Vinod Kumar Bhagat in a rash and negligent manner, as a result of which the vehicle dashed against a tree and the claimant suffered grievous injuries on his hands, legs and chest and he also suffered fracture of femur bone of left leg resulting in 50% permanent disability.

(3.) On claim petition being filed by the claimant under Section 166 of the Motor Vehicles Act, the Tribunal considering the overall evidence on record by the impugned award granted a total compensation of Rs.2,03,600/- in favour of the claimant, fastening the liability on non- applicants No. 1 and 2/owner and driver of the offending vehicle jointly and severely with interest @ 6% p.a. from the date of application till realization.