AKHTARI BEGUM Vs. RAJESH DHOTE

JUDGEMENT

(1.) The present is an appeal under Section 173 of the Motor Vehicles Act, 1988, filed by the appellant-claimants seeking enhancement of the compensation awarded.

(2.) Challenge in the present appeal is to the award dated 30.3.2011 passed by the Seventh Additional Motor Accident Claims Tribunal, Raipur, in Claim Case No. 34/2009.

(3.) Vide the impugned award, the learned Tribunal, in a death case, under Section 166/140 of the Motor Vehicles Act, has awarded a compensation of Rs.3,24,500/- in favour of the claimants with interest thereon at the rate of 6% per annum. While passing the award, the learned Tribunal has exonerated the insurance company of its liability and has fastened the liability for payment of compensation upon the owner and the driver of the offending vehicle i.e. a Truck, bearing registration no CG07-C- 6185.