SANJAY SHARMA Vs. OMPRAKASH THAKUR

JUDGEMENT

(1.) These are two Appeals i.e. M.A.(C) No.113/2015 and M.A.(C) No.178//2015 arising out of the Award dtd. 22/11/2014 passed by the Second Additional Motor Accident Claims Tribunal, Raipur in Claim Case No.121/2022.

(2.) M.A.(C) No.113/2015 is the Appeal filed by the Claimant seeking for enhancement of the compensation awarded by the learned Tribunal. Whereas, M.A.(C) No.178/2015 is the Appeal filed by the owner of the offending vehicle challenging quantum of compensation awarded. The owner of the offending vehicle is the Government Department.

(3.) Brief facts of the case are that on 14/11/2011 when the Claimant Sanjay Sharma (since died) was travelling on his motorcycle Bajaj Platina bearing Registration No.CG04-CU/5727, he was hit by the offending vehicle i.e. a Car bearing Registration No.CG02-A/6300 driven by Respondent Omprakash Thakur and owned by the Respondent State Department. As a result of the said accident, the Claimant Sanjay Sharma received grievous head injuries and went in coma.