JAGDEO SAO Vs. BINOD SINGH

JUDGEMENT

(1.) By the Court: - Heard the parties.

(2.) This appeal is preferred against the award dtd. 12/9/2012 passed in Claim Case No.27 of 2006 by Motor Accident Claims Tribunal, Chatra whereby and whereunder, the appellant being the owner of the vehicle in question, was directed by learned MACT, Chatra, to pay Rs.3,60,000.00 to the claimants as compensation and to pay Rs.50,000.00 to the Insurance Company who has to pay the claimants within one month from the date of award, failing which, he will have to pay interest @ 7 % from the date of award till its realization.

(3.) The brief facts of this case is that the claimants are respectively the husband and children of the deceased-Aasha Devi who died by succumbing to the injuries sustained in the motor vehicle accident on 17/1/2006 while she was travelling in the tractor which was driven by the respondent no.6 herein in rash and negligent manner and the said tractor and trailer turned turtle because of the said rash and negligent driving.