MOHD. SAJID MEMAN Vs. SAVITA BAI AND OTHERS

JUDGEMENT

(1.) This appeal arises out of the award dated 19-9-2012 passed by Additional Motor Accident Claims Tribunal (for short the 'Tribunal") Gariyaband District Raiput in Claim Case No. 87/2010 awarding a compensation of 11,89,932/- in favour of respondent Nos. 1 to 5/claimants.

(2.) Facts of the case in brief are that on 8-4-2010 when deceased Shyamlal Sahu was riding his motorcycle, he was dashed by the offending vehicle i.e. truck bearing registration No. RJ-14-G/8142 which resulted in his death.

(3.) Claim case was filed by the claimants who are widow, 03 major sons and 01 unmarried daughter of the deceased claiming compensation of 16,40,000/- in their favour inter alia pleading that as the accident occurred on account of rash and negligent driving by the driver of the offending vehicle which was duly insured with the insurance company/respondent No. 7 herein, suitable compensation may be awarded to them.