MADHURI VERMA Vs. SURJEET SINGH

JUDGEMENT

(1.) This appeal is by the claimants against the award 20.11.2013 passed by 4th Additional Motor Accident Claims Tribunal, Raipur (CG) in Claim Case No. 215/2011 awarding total compensation of Rs.4.20 lacs with interest @ 6% per annum from the date of application till realization, fastening liability on the non-applicants No. 1 & 2/driver & owner jointly and severely while exonerating non-applicant No.3/insurance company on the ground of breach of policy conditions.

(2.) As per claim petition, on 24.6.2009 deceased Ramkumar Verma, 32 years, earning Rs.6000.00 per month as instrument helper and from agriculture work, died in the motor vehicular accident caused due to rash and negligent driving of vehicle truck bearing No. CG 07/C/6593 by non-applicant No.1, owned by non-applicant No.2 and insured with non-applicant No.3.

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