RUKMANI BAI Vs. KUMARU SAHU

JUDGEMENT

(1.) The present is an appeal under Section 173 of the Motor Vehicles Act, 1988 preferred by the Claimants/Appellants, seeking enhancement of the compensation awarded by the Motor Accident Claims Tribunal, Kabirdham (Kawardha), C.G. vide award dated 24.03.2014 passed in M.A.C.C. No. 25 of 2009.

(2.) The Claimants/Appellants, unfortunate wife, son, daughters, mother, father and sister of deceased- Dharmendra Sahu, claimed compensation of Rs.21,10,000/- by filing a claim petition under Section 166 of the Motor Vehicles Act, 1988 for death of deceased- Dharmendra Sahu in the motor accident.

(3.) The learned Tribunal, in the impugned award, has awarded a compensation of Rs.3,67,000/- in favour of the Appellants/Claimants with interest @ 7.5% per annum from the date of application till realization and has fastened liability on nonapplicants No. 1 & 2.