KAUSHILYA TANDAN Vs. VINOD KUMAR RAJAK

JUDGEMENT

(1.) This appeal is by the claimants against the award dated15.05.2017, passed by Second Additional Judge, to the Court of Motor Accident Claims Tribunal, Ramanujganj, Distt.- Surguja (C.G.), in Claim Case No.25/2016 awarding total compensation of Rs. 15,78,000/-along with interest @ 6% per annum from the date of application, In case the amount is not paid within one month from the date of award then the said amount shall carry 9% p.a. interest, fastening liability on the non-applicant No. 3 alongwith non-applicant Nos. 1 & 2 jointly and severally.

(2.) As per claim petition, on 26.01.2016, deceased Prakash Tandan, aged about 30 years, earning Rs.17,800/- per month as Government Teacher Grade-III died in the motor vehicle accident caused due to rash and negligent driving of offending vehicle bearing registration No. CG15-AB/0489 by non-applicant No.1-Vinod Kumar Rajak. The offending vehicle is owned by non-applicant No. 2 & insured with Non- applicant No. 3/The Oriental Insurance Company Limited.

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