LAWS(CHH)-2019-4-73

SUNIL EKKA Vs. PAWAN SINGH

Decided On April 15, 2019
Sunil Ekka Appellant
V/S
Pawan Singh Respondents

JUDGEMENT

(1.) This appeal is by the claimants against the award dated 09.01.2013 passed by the Motor Accident Claims Tribunal, Jashpur, C.G. in Claim Case No.34/2011 awarding total compensation of Rs.1,25,000/- with interest @ 6% per annum from the date of application till realization, fastening liability on the Insurance Company along with non-applicants jointly and severally.

(2.) As per claim petition, on 14.08.2011 deceased Lalsai Ekka, aged about 48 years, earning Rs.8,000/- per month working as Mason and Agriculturist, died in the motor vehicular accident caused due to rash and negligent driving of Bolero Jeep, bearing no.CG14-B-1901 by nonapplicant No.1. At the time of accident, offending vehicle was owned by non-applicant no.2 and insured with non-applicant no.3.

(3.) On claim petition being filed by the claimants i.e. Wife, Son, Grand Daughter & Grand Son of deceased under Section 166 of the Motor Vehicles Act for compensation to the tune of Rs.11,84,000/-, the Tribunal considering the evidence led by both the parties passed an award as mentioned in para 1 of this judgment.