LAXMAN PRASAD PANDEY Vs. HARISH KUMAR MEHTA

JUDGEMENT

(1.) Heard on admission.

(2.) The appellant has challenged the award dated 14.10.2010 passed by the Second Additional Motor Accident Claims Tribunal, Shahdol in Claim Case No.1 of 2012 whereby, a compensation of Rs.5,92,608/ - was granted to respondents no.4, 5 and 6.

(3.) Facts of the case in short, are that, the applicant and his son (respondent no.6) have moved an application under Section 166 of the Motor Vehicles Act before the Tribunal that on 1.5.2009 the appellant was taking his wife on scooter to Rama Matching Centre for purchase of some clothes. The respondent no.1 brought a motor cycle from the opposite side and dashed it with the scooter of the appellant and therefore, Vijaylaxmi, wife of the appellant, fell down from the scooter and sustained some head injuries. On 4.5.2009 she had expired. Consequently, the applicant along with his son have filed a claim application before the Tribunal by making his daughters respondents no.4 and 5 as non-applicants.