GIRNI BAI DHRUV Vs. RAMESH KUMAR SAHU

JUDGEMENT

(1.) As both these appeals arise of the award dated 06.11.2012 passed by Third Additional Motor Accident Claims Tribunal, Raipur in Claim Case No.162/2011, they are being disposed of by this common judgment.

(2.) The claimants/appellants have preferred appeals for enhancement of compensation awarded by the Tribunal while the appellant/Insurance Company has filed appeal against liability for payment of compensation awarded.

(3.) As per claim petition, on 20.04.2010 deceased Padman Dhruv aged about 49 years, earning Rs.5000/- per month as Cleaner, was coming in the offending vehicle bearing Registration No. CG-04-G-6146 as a cleaner of the truck, when the vehicle reached near Mana Camp at about 9:30 AM, the respondent No.1 Ramesh Kumar Sahu drove the vehicle rashly and negligently and dashed against the bullock cart and turn turtle. As a result thereof deceased Padman suffered grievous injuries and died. At the time of accident, the offending truck was owned by nonapplicant No.2 Ramlochan and insured with non-applicant No.3 Insurance Company.