HEMLATA TURKANE Vs. SANJEEV KUMAR SAHU

JUDGEMENT

(1.) This appeal is by the Claimants against the award dated 24.06.2017 passed by the Second Additional Motor Accident Claims Tribunal, Raipur (C.G.) in Claim Case No. 698 of 2015 awarding total compensation of Rs.43,69,000/- with interest @ 9% per annum from the date of application till realization, fastening liability on non-applicant No.3/Insurance Company.

(2.) As per claim petition, on 06.07.2015 deceased- Jagdev Prasad, 55 years, earning Rs.62,274/- per month as Deputy Director Horticulture, died in the motor vehicular accident caused due to rash and negligent driving of the vehicle Mini-Bus bearing registration No. CG-04/E/1784 by non-applicant No.1, owned by non-applicant No.2 and insured with non-applicant No.3.

(3.) On claim petition being filed by the Claimants, unfortunate widow and children of deceased- Jagdev Prasad Turkane, under Section 166 of the Motor Vehicles Act, 1988, the Tribunal considering the evidence led by both the parties passed an award as mentioned above.