MEENA SONBER Vs. ROOPLAL CHANDEL

JUDGEMENT

(1.) Appellants/ Claimants have preferred this appeal under Section 173 of the Motor Vehicles Act, 1988 (for short Act of 1988) challenging the impugned award dated 12.03.2015 passed by learned Additional Motor Accident Claims Tribunal (F.T.C.), Dhamtari, District Dhamtari C.G. (for short the Claims Tribunal) in claim case no. 15/2013, whereby learned Claims Tribunal awarded Rs. 30,02,976/- as total compensation in a fatal accident case.

(2.) Facts of the case in nutshell are that, on 30.06.2012, at about 07:30 am, Nemuram Sonber was travelling on motor cycle bearing registration no. CG05-A-0486 and going to Amlidih School for teaching. While so, when he reached near Ratnabandha main road, one pick-up vehicle bearing registration no. CG04-JB-6693 (henceforth offending vehicle) driven by non-applicant 1/ Respondent 1 rashly and negligently, dashed the motor cycle of Nemuram and caused accident. On account of motor accidental injuries, Nemuram died on spot.

(3.) Appellants/ claimants who are widow, children and parents of deceased Nemuram filed an application under Section 166 of the Act of 1988, sought compensation of Rs. 42,29,370/-, pleading therein that on the date of accident, deceased was working as Upper Division Teacher and earning Rs. 32,301/- per month. They were dependents upon the income of deceased.