MEENA BAGHEL Vs. BASHIR AHMAD

JUDGEMENT

(1.) This appeal is by the claimants against the award dated 26.03.2014 passed by the 1st Motor Accident Claims Tribunal, Bilaspur, C.G. in Claim Case No.63/2007 awarding total compensation of Rs.4,74,000/- with interest @ 6 per annum from the date of application till realization, fastening liability on the non-applicants jointly and severely.

(2.) As per claim petition, on 18.12.2006 deceased Harish Chandra Baghel was going on his bike with his friend Uma Shankar Ratre from Ashish Auto Mobile to Tarbahar, at that time the non-applicant no.1 driving the Tanker No. CG10/A/8148 in a rash and negligent manner, dashed the motorcycle of the deceased, as a result of which he sustained grievous injuries on his body and during treatment he died. At the time of accident, deceased was aged about 26 years, earning Rs.6,000/- per month as Auto Driver.

(3.) On claim petition being filed by the claimants (i.e. wife, children and parents of the deceased) under Section 166 of the Motor Vehicles Act, the Tribunal considering the evidence led by both the parties passed an award as mentioned above.