LAWS(CHH)-2019-5-158

URVASHI CHANDRAKAR Vs. RAJESH KUMAR

Decided On May 07, 2019
Urvashi Chandrakar Appellant
V/S
RAJESH KUMAR Respondents

JUDGEMENT

(1.) This appeal is by the claimant against the award dtd. 14/7/2015, passed by Chief Motor Accident Claims Tribunal, Dhamtari, C.G. in Claim Case No.150/2014 awarding total compensation of 4,23,000/- along with interest @ 6% per annum from the date of application till realization, fastening liability on the non-applicants jointly and severally.

(2.) As per claim petition, on 17/4/2014, Aditiya Chandrakar (since deceased) aged about 26 years earning Rs.40,000.00 as Civil Engineer was returning home at Dandesara, on his motorcycle bearing No. CG05-B/8055 near Village- Maraud, his motorcycle slipped and he fell down at that point of time one Maruti Car bearing No. C.G.05/F/1758 was being driven rashly and negligently by Non-applicant No. 1 and crushed the deceased, as a result thereof, the deceased sustained grievous injuries and during treatment succumbed to those injuries.

(3.) On claim petition being filed by the claimant/ mother of the deceasedAditiya Chandrakar under Sec. 166 of the Motor Vehicles Act, the Tribunal considering the evidence led by both the parties passed an award as mentioned above.