VIJAY KUMAR JAIN Vs. NITU YADAV

JUDGEMENT

(1.) This is owner's appeal against the award dated 29.04.2013 passed by third Additional Motor Accident Claims Tribunal, Ambikapur, Surguja (for short 'the Tribunal') in claim case No. 133/2012.

(2.) Brief facts of the case are that on 26.03.2012 at about 7.50 pm at grampanchayat Parsagudi near Dhaba, Ambikapur road, due to rash and negligent driving of vehicle bearing registration No. CG15-AC/0640 by its driver Jeevan Tigga, which was owned by appellant/owner - Vijay Kumar Jain, dashed the motorcycle bearing registration No. CG15CA/1937 which was driven by deceased Rajesh Kumar Yadav and three other persons sitting in the said motorcycle as pillion rider. Due to this collusion, Rajesh Kumar Yadav sustained multiple injuries and he died on the spot itself.

(3.) The claimants, who are wife, daughter and parents of deceased Rajesh Kumar Yadav filed the application under Section 166 of the Motor Vehicles Act, 1999 seeking compensation for the death of the deceased in the motor accident occurred on 26.03.2012.