REKHA BULWANI Vs. MANOJ KUMAR LODHI

JUDGEMENT

(1.) This appeal is filed by the claimants under Sec. 173 of the Motor Vehicles Act, 1988 against the award dtd. 11/4/2014 passed by First Additional Claims Tribunal, Bastar at Jagdalpur in Claim Case No.61/2014 awarding total compensation of Rs.8.52 lacs 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 19/3/2012 Rajesh Kumar Bulwani along with his grand-mother Janki Bai was travelling in Indigo Car bearing registration No. CG 17C 2471 driven by non-applicant No.1 Manoj Kumar, owned by non-applicant No.2 Padumnath Thakur and insured with non-applicant No.3-Cholamandalam General Insurance Co. Ltd. However, due to rash and negligent driving of the said vehicle, it got dashed against a tree as a result of which Rajesh Kumar Bulwani and Janki Bai suffered grievous injuries and both of them died on the spot itself. At the time of accident, deceased Rajesh Kumar Bulwani was aged about 30 years and earning Rs.2.75 lacs per annum by running a medical shop.

(3.) On claim petition being filed by the claimants, wife, son, mother and grand-mother of the deceased under Sec. 166 of the Motor Vehicles Act, the Tribunal considering the evidence led by the parties passed an award as mentioned above.