RATAN RAIKWAR Vs. LAXMAN SINGH

JUDGEMENT

(1.) This present appeal under Sec. 173 of the Motor Vehicles Act, 1988, has been filed by the appellants/claimants being aggrieved with award dtd. 8/2/2024 passed by the Motor Accident Claims Tribunal, Chhatarpur, in Claim Case No.51/2023, partly allowing the claim case and granting compensation to the tune of Rs.9,84,200.00 along with interest @ 6% per annum.

(2.) Factual matrix of the case is that on 25/9/2022, the deceased- Manish was going from Chhatarpur to village- Kannpura in a commander jeep along with his friends and when the driver of jeep stopped it, a container bearing registration No.MP-04-GB-6240 driven by respondent No.1 dashed the jeep rashly and negligently resulting into fatal injuries to the deceased and ultimately his death. A claim petition was filed claiming compensation of Rs.86,00,000.00, but the learned Tribunal has awarded the compensation to the tune of Rs.9,84,200.00.

(3.) The learned Tribunal has found that the accident was caused due to rash and negligent driving of respondent No.1 and the offending vehicle was insured with respondent No.3/Insurance Company on the fateful day. After examining the evidence adduced by the parties, the learned Tribunal has awarded the compensation of Rs.9,84,200.00 as under:-