GANGIYA BAI SAHU Vs. MANHARAN SAHU

JUDGEMENT

(1.) This appeal is by the claimant against the award dated 10.01.2017 passed by 3rd Additional Motor Accident Claims Tribunal, Raipur to the Court of First Additional Motor Accident Claims Tribunal, Raipur, District Raipur, C.G. in Claim Case No.252/11 awarding total compensation of Rs.4,38,000/- with interest @ 6% per annum from the date of application till realization, fastening liability on the non-applicant nos. 1 & 2 along with non-applicant no.3 jointly and severally.

(2.) As per claim petition, on 26.05.2011 deceased Yashwant Sahu, 29 years, earning Rs.7,500/- per month as Data Entry Processing Operator, died in the motor vehicular accident caused due to rash and negligent driving of Metador bearing no. CG06-B3230 by non-applicant No.1. At the time of accident, offending vehicle was owned by non-applicant no.2 and insured with nonapplicant no.3.

(3.) On claim petition being filed by the claimant i.e. parents of deceased under Section 166 of the Motor Vehicles Act for compensation to the tune of Rs.37,05,000/-, the Tribunal considering the evidence led by both the parties passed an award as mentioned in para 1 of this judgment.