STATE OF M.P. Vs. RADHARANI

JUDGEMENT

(1.) By way of the present Miscellaneous Appeal the State of Madhya Pradesh through Divisional Forest Officer, Wild Life Division, Nauradehi, District Sagar has challenged the order dtd. 22/12/2010 passed in Calim Case No.20 of 2010, whereby the learned Tribunal has allowed the claim petition of the claimants and passed an award of Rs.1,35,200.00 in favor of the claimants on a death claim.

(2.) Heard learned AAG Shri Nilesh Yadav alongwith Shri K.S. Baghel, G.A. for the appellant/State.

(3.) The facts of the case revel that the claimant has preferred a Claim Case bearing No. 20 of 2010 under the provisions of Sec. 166 of the Motor Vehicles Act for grant of compensation in lieu of an accident occurred on 13/7/2009. As per the averments of the claim case, on the unfortunate day of 13/7/2009 at about 1:00 PM near village Berpani, the respondent no.4/driver of the offending vehicle bearing registration No.MP-02/AV- 1562, while driving the vehicle in rash and negligent manner dashed Shiv Prasad Gond (since deceased), resulting into his death.