JAGDISH BANSOD Vs. AMRESH SINGH

JUDGEMENT

(1.) Appellants/claimants have filed this appeal under Section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as 'M.V. Act') challenging the impugned award dated 15/09/2014 passed by the 6th Additional Motor Accident Claims Tribunal, District Durg, Chhattisgarh (hereinafter referred to as 'Claims Tribunal') in Motor Accident Claim Case No.37 of 2013 whereby learned Claims Tribunal allowed the application for grant of compensation in part and awarded Rs.9,19,000/- as total compensation in a fatal accident case.

(2.) Brief facts relevant for disposal of this appeal, are that, on 27/02/2011 Rahul Bansod was standing on left side of G.E. Road along with his friend, while so, one motorcycle bearing No.CG-07/LJ/0356 (hereinafter referred to as 'offending vehicle') driven by non-applicant No.1, dashed Rahul Bansod and his friend and caused accident. In the said accident, Rahul Bansod suffered grievous injuries over his person started bleeding, he was immediately taken to Chandulal Chandrakar Memorial Hospital, Bhilai where he succumbed to the injuries during the course of treatment on 06/03/2011.

(3.) Appellants/claimants, who are parents and siblings of the deceased Rahul Bansod filed an application under Sections 166 and 140 of the M.V. Act seeking compensation of Rs.30,50,000/- pleading therein that on the date of accident, deceased was aged about 27 years, working as Supervisor with Sai Transport, Bhilai and earning Rs.7,000/- per month i.e. Rs.84,000/- per annum.