SANJAY SINGH Vs. SHRAVAN CHOUHAN

JUDGEMENT

(1.) This appeal is by the injured claimant under Section 173 of the Motor Vehicles Act, 1988 against the award 20.2.2015 passed by 4th Additional Motor Accident Claims Tribunal, Durg (CG) in Claim Case No.1671/2012 awarding total compensation of Rs.5,32,744/- with interest @ 6% per annum from the date of application till realization, fastening liability on the non-applicants jointly and severally.

(2.) As per claim petition, on 4.11.2011 the claimant, 40 years of age, earning Rs.10,985/- per month as Supervisor in RR Hatcheries Pvt. Ltd. Company, after discharging his duties at 6.15 pm was returning to his house by riding his motorcycle. However, on the way, he stopped his motorcycle for having water. At that time, non-applicant No.1 Shravan Chauhan, by driving vehicle Scorpio bearing No. MH 43 K 0786, owned by non-applicant No.2 and insured with non-applicant No.3, in a rash and negligent manner, dashed the claimant as a result of which he suffered grievous injuries including fracture in right leg, for which he was operated upon, rod was inserted and his leg got shortened by two inches.

(3.) On claim petition being filed by the injured claimant under Section 166 of the Motor Vehicles Act, the Tribunal considering the evidence led by the parties passed an award as mentioned above.