CONTROLLER, MAHARASHTRA STATE ROAD TRANSPORT CORPORATION, RAILWAY STATION ROAD, SITABULDI, NAGPUR Vs. SUNITA WD/O MANGESH SURYAWANSHI

JUDGEMENT

(1.) This Appeal Takes An Exception To The Judgment And award dated 17/01/2012 passed by Chairman, Motor Accident Claims Tribunal, Nagpur in M.A.C.P. No. 65/2006, thereby awarding the compensation of Rs.17,36,960/ to the respondentsclaimants, with interest at the rate of 6% per annum from the date of petition till realization.

(2.) Brief Facts Of The Appeal Can Be Stated As Follows: On 22/11/2005, in the afternoon, deceased Mangesh was proceeding on his Hero Honda Passion motorcycle bearing no. MH31BV1206 towards Mokshadham Square at Nagpur. When the deceased was moving along Ghat Road, near Mokshadham S.T. Quarters, MSRTC Bus bearing No. MH409634 which was moving in the same direction, dashed at the backside of the motorcycle. As a result of which, deceased fell down and sustained injuries. He was rushed to the Government Medical College & Hospital, Nagpur, where he succumbed to the injuries on the very day.

(3.) The police had registered the case against the Bus driver for negligence and accident. The respondent nos.1 to 3 herein, who are the widow and the children of the deceased, therefore, filed claim petition before the Tribunal claiming compensation of Rs.10,00,000/, which was subsequently enhanced to Rs.35,00,000/.