SARJU RAM SAHU Vs. BODHAN SAHU

JUDGEMENT

(1.) The present is an appeal under Sec. 173 of the Motor Vehicles Act, 1988 preferred by the Claimants/Appellants, seeking enhancement of the compensation awarded by the Third Additional Motor Accident Claims Tribunal, Raipur of First Additional Motor Accident Claims Tribunal, Raipur (C.G.) vide award dated 27.04.2017 passed in Claim Case No.60 of 2014.

(2.) The Claimants/Appellants, unfortunate mother, father, brother and sister of deceased- Kamal Narayan, who was aged about 19 years, claimed compensation of Rs.26,30,000.00 by filing a claim petition under Sec. 166 of the Motor Vehicles Act, 1988 for death of deceased in the motor accident.

(3.) Facts of the case, in brief, are that on 02.11.2013 at about 08:00 p.m., deceased- Kamal Narayan was coming to his village Bajranpur by his motorcycle bearing registration No. CG-04/ZS/3904, at that time, Respondent No.1-Bodhan Sahu driver of the offending vehicle Tractor bearing registration No. C.G.- 04/DB/3751 driving the said vehicle in a rash and negligent manner dashed the motorcycle of Kamal Narayan due to which he fell down on the road and sustained grievous injuries and died on spot.