MANIHAR S/O DHANAU GADARIYA Vs. DULARI BAI

JUDGEMENT

(1.) Present is an appeal filed by the owner under Section 173 of the Motor Vehicles Act assailing the award dated 30/04/2012 passed by the Third Additional Motor Accident Claims Tribunal, Durg (C.G.) in Motor Accident Claim Case No. 45/2005.

(2.) Vide the impugned award, the Tribunal in a death case under Section 166 of the Motor Vehicles Act has awarded a compensation of Rs.1,71,300/- with interest @ 7.5% per annum from the date of application.

(3.) The brief facts of the case is that, the deceased in the instant case Shyam Lal Dilliwar, aged between 65-70 years while walking on the road was hit by a Motorcycle bearing registration No. MP-24-YA-7053 which was driven by the present appellant/owner of the vehicle on the date of accident.