GAYTRI BAI Vs. RAMESH KUMAR KASHYAP

JUDGEMENT

(1.) This appeal is by the claimants under Section 173 of the Motor Vehicles Act, 1988 against the award 27 th June, 2016 passed by Motor Accident Claims Tribunal, Bilaspur (CG) in Claim Case No. 564/2015 awarding total compensation of Rs.6,78,000/- with interest @ 9% per annum from the date of application till realization, fastening liability on the non-applicant No.3 jointly and severally along with non-applicants No. 1 and 2/driver and owner.

(2.) As per claim petition, on 19.9.2015 deceased Chaitram, 25 years, earning Rs.6000/- per month as a labour under a railway contractor, died in the motor vehicular accident caused due to rash and negligent driving of vehicle truck bearing No. CG 11 AB 2866, by non-applicant No.1, which was owned by non-applicant No.2 and insured with non- applicant No.3.

(3.) On claim petition being filed by the claimants under Section 166 of the Motor Vehicles Act, the Tribunal considering the evidence led by both the parties passed an award as mentioned above.