RADHIKA SAHU Vs. MANISH KUMAR AGRAWAL

JUDGEMENT

(1.) This appeal has been filed by appellants/claimants under Section 173 of Motor Vehicles Act, 1988 (hereinafter referred to as 'M.V. Act') challenging the legality, validity and propriety of impugned award dated 29/07/2015 passed by Seventh Additional Motor Accident Claims Tribunal, Raipur, Chhattisgarh (hereinafter referred to as 'Claims Tribunal') in Claim Case No.542 of 2014 whereby learned Claims Tribunal allowed the application filed under Section 166 of the M.V. Act in part and awarded Rs.1,72,500/- as compensation in fatal accident case.

(2.) Brief facts relevant for disposal of this appeal, are that, on 19/06/2014 Narayan Sahu was travelling on his bicycle from Temri to his village Sivni-Kala, District Mahasamund, when he reached near Temri Square at NH-353, one Car bearing No.CG-04/HA/6669 (hereinafter referred to as 'offending vehicle') driven by non-applicant No.1 rashly and negligently, dashed bicycle of Narayan Sahu and caused accident. In the aforementioned accident, Narayan Sahu suffered grievous injuries and succumbed to those injuries. The accident was reported to concerned Police Station, based upon which, Crime No.64 of 2014 was registered against non-applicant No.1.

(3.) Appellants/claimants who are widow and children filed an application under Section 166 of the M.V. Act pleading therein that deceased was an able-bodied person aged about 58 years. He was earning Rs.8,000/- per month from his work of Carpenter and claimed compensation of Rs.11,00,000/- on different heads.