TRILOCHAN YADAV Vs. GOPICHAND YADAV

JUDGEMENT

(1.) This appeal is by the claimants against the award dated 15.03.2016, passed by Additional Motor Accident Claims Tribunal Saraipali, District Mahasamund, C.G. in Claim Case No. 07/2015 awarding total compensation of Rs. 3,29,880/- with interest @ 6% per annum from the date of application till realization, fastening liability on the non-applicant No. 3.

(2.) As per claim petition, on 23.04.2014, deceased Satyaveer Yadav, 22 years, seven months earning Rs.8,500/- per month as sales manager at Bansal Auto, Saraipali, died in the motor vehicular accident caused due to rash and negligent driving of the offending vehicle (truck) bearing registration No. CG04JA/9074 by non-applicant No.1- Gopichand Yadav. The vehicle is owned by Non-applicant No. 2 -Pradeep Agrawal and insured with Non-applicant No.3- Divisional Manager, The New India Assurance Company Ltd.

(3.) On claim petition being filed by the claimants/parents of the deceased-Satyaveer Yadav under Section 166 of the Motor Vehicles Act, the Tribunal considering the evidence led by both the parties passed an award as mentioned para one of the judgment.