DILESHWAR Vs. MOHD SAHID

JUDGEMENT

(1.) This appeal is by the Claimant/Appellant against the award dated 08.01.2014 passed by the Additional Motor Accident Claims Tribunal, Circuit Court, Dongargarh (C.G.) in Claim Case No. 46/2012 awarding total compensation of Rs.3,22,311/- with interest @ 6% per annum from the date of application till realization, fastening liability on non-applicant No.3 along with non-applicants No. 1 & 2 jointly and severally.

(2.) As per claim petition, on 12.04.2012 the Claimant aged about 32 years, earning Rs.14,000/- per month as tractor driver in Ashoka Builders Company sustained injuries and as per Ex.-P/15, he suffered 60% permanent disability in motor vehicular accident caused due to rash and negligent driving of the vehicleTrailer bearing registration No. CG-04/JC/6933 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 Claimant under Section 166 of the Motor Vehicles Act, the Tribunal considering the evidence led by the parties passed an award as mentioned above.