LAWS(CHH)-2018-10-208

SHURURAM BAGHEL Vs. PARMESHWAR SINHALABIC

Decided On October 23, 2018
Shururam Baghel Appellant
V/S
Parmeshwar Sinhalabic Respondents

JUDGEMENT

(1.) This is claimants' appeal under Section 173(2) of Motor Vehicles Act against the award dated 9.4.2014 passed by First Motor Accident Claims Tribunal, Bastar at Jagdalpur (CG) in Claim Case No.22/2013.

(2.) As per averments in the claim petition, on the date of accident i.e. 31st July, 2012 Lachchhin Ram Baghel, aged 26 years, earning Rs.6000/- per month by working as talior, was dashed by bus bearing registration No. CG 17F/0320 driven by respondent No.1 in a rash and negligent manner, as a result of which Lachchhin Ram died on the spot. At the time of accident, the vehicle in question was owned by respondent No.2 and insured with respondent No.3.

(3.) Respondents No. 1 & 2 remained ex-parte before the Tribunal and respondent No.3 contested the case on general grounds that the driver was not having valid and effective driving licence and the vehicle was being driven in violation of policy conditions and as such, respondent No.3 is not liable to pay any compensation to the claimants.