TIGALI Vs. RAM KUMAR SATNANI

JUDGEMENT

(1.) HEARD on admission. 1. The instant appeal is directed by the Owner and Driver of the offending vehicle i.e. Tractor bearing registration No. CG 10/ZG-2114 & Trolley No. CG 10/ZG-2115, against the award dated 08.02.2008, passed by the Ilnd Additional Motor Accident Claims Tribunal Bilaspur (for short 'the Tribunal) in Claim Case No.58/2008, whereby and whereunder total sum of Rs. 80,000/- has been awarded for the death of Sudhara Bai in favour of claimants against the appellants.

(2.) THE brief facts of the case are that, on 11.07.2006 at about 11.30 AM while the deceased was going on the main road of Bilha, was dashed by the said Tractor bearing registration No. CG 10/ZG-2114 & Trolley No. CG 10/ZG-2115 and pursuant to the injuries sustained by her in the said accident, she died.

(3.) THE Tribunal, on a close scrutiny of evidence led by the parties and the material available on record, awarded total sum of Rs. 80,000/- as compensation in favour of claimants.