JHONGA GUIYA Vs. MD. ASLAM ANSARI

JUDGEMENT

(1.) Heard, learned counsel for the parties. The claimants/ appellants are in appeal for enhancement of the compensation awarded under Sec. 166 of the M.V. Act vide judgment /Award dtd. 14/3/2014 passed by learned District Judge-III- cum-MACT, Jamshedpur, in Compensation Case No.85 of 2009, whereby and whereunder compensation of Rs.11,28,000.00 along with interest @9% per annum has been awarded in favour of the claimants/ appellants.

(2.) As per the case of the claimants, on 13/6/2009, deceased (Raju Hoe) met with a motor vehicle accident involving a bus bearing Registration No.BR 16P 5188. At the time of accident, the deceased was driving his motorcycle and the accident occurred due to rash and negligent driving of the driver of the bus, as a result of which, he sustained fatal injuries regarding which Parsudih P.S. Case No.108 of 2009 was registered on the very same day of accident i.e. 13/6/2009 under Ss. 279/ 304A/427 IPC,.

(3.) Learned Tribunal recorded a finding of fact regarding the accident and awarded compensation.