SUMEET VERMA Vs. MAYA DEVI VIDHANI AND ORS.

JUDGEMENT

(1.) This appeal is by the claimant against the award 26.4.2018 passed by 6th Additional Motor Accident Claims Tribunal, Raipur in Claim Case No.31/2014 awarding total compensation of Rs.14,48,722/- with interest @ 7.5% per annum from the date of application till realization, fastening liability on non-applicants jointly and severely.

(2.) As per claim petition, on 22.8.2012 at around 10.30 pm while the appellant/claimant was going on motorcycle as a pillion rider, which was being ridden by his uncle Ram Manohar Patel, from Raipur to Village-Ganiyari, the said vehicle was dashed by Mahendra Pick Up bearing No. CG 04 ZD 8644 which was being driven by one Mahesh Vidhani in a rash and negligent manner. As a result of which the appellant/claimant suffered grievous injuries.

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