BHAV KRISHNA MANDAL Vs. SATURAM SORI

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, Bastar at Jagdalpur (C.G.) vide award dated 01.04.2014 passed in Claim Case No.05 of 2013.

(2.) The Claimants/Appellants, unfortunate mother, father, brother and sister of deceased- Ku. Usha Rani Mandal, who was aged about 16 years, claimed compensation of Rs.78,82,000/- by filing a claim petition under Section 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 16.08.2012, the deceased-Ku. Usha Rai Mandal was returning from the school to her house, at that time, Respondent No.1 driver of the offending vehicle Truck bearing registration No. C.G.-04-J/1677 driving the said vehicle in a rash and negligent manner dashed the deceased near Dandami Madiya Chowk. Due to the said accident deceased sustained grievous injuries on her person and died on spot.