RAJ AGRAWAL Vs. FIRTIN BAI AND ORS.

JUDGEMENT

(1.) Appellant-owner of offending vehicle has challenged impugned award dated 15.1.2013 passed by learned Motor Accident Claims Tribunal, Korba (for short 'the Claims Tribunal') in Claim Case No.107/2008 by which learned Claims Tribunal partly allowed claim application, awarded a sum of Rs.7,20,000/- as compensation to claimants/respondents No 1 to 6 herein and fastened liability on appellant respondent No.7 herein i.e. owner & driver of offending vehicle.

(2.) Brief facts relevant for disposal of this appeal are that on 18.6.2008 Shiv Prasad Sahu was returning from his work place Bharat Engineering Lanco Amarkantak Power Plant, Patadi Korba to his village Devlapaat. When said Shiv Prasad Sahu was crossing road at village Parawani, at that relevant time truck bearing registration number CG04-JA-9425, driven by respondent No. 7 herein, dashed him due to which he sustained severe injuries over his head, chest and other parts of body. He was taken to BDM Hospital, Champa and looking to his injuries, he was referred to the hospital at Bilaspur but on the way to hospital, he succumbed to injuries.

(3.) Respondents No.1 to 6 being widow, children and mother of deceased have filed claim application before competent Claims Tribunal claiming Rs.32,69,000/- as compensation mentioning therein that deceased at the time of accident was working on the post of 'Fitter in Bharat Engineering Lenko Amarkantak Power Plant, Patadi, Korba.