SHARDA TETA Vs. KOMAL SAHU

JUDGEMENT

(1.) This appeal is by the claimants against the award dated 30.03.2015 passed by the Additional Motor Accident Claims Tribunal, Bhanupratappur, District North Bastar Kanker, C.G. in Claim Case No.33/2013 awarding total compensation of Rs.32,56,176/- with interest @ 6 per annum from the date of application till realization, fastening liability on the non-applicants jointly and severely.

(2.) As per claim petition, on deceased Sudharshan Lal Teta, aged

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