AMITAV K.GUPTA,J. - (1.) This appeal is directed against the award dated 25.04.2013 in T(M.V.) Case no. 182/2009 passed by the District Judge-IV-cum-Motor Accident Claims Tribunal, Dhanbad.
(2.) The claimant/appellant, Tara Devi filed the application under Section 166 of the Motor Vehicles Act, 1988 (hereinafter to be called as the Act) claiming compensation of Rs.17,22,860/- on account of the death of her husband, Late Gopal Chandra Das. It is stated that her husband along with his daughter, Mamta Kumari Das, was travelling in Tempo no. JH- 10L-2976 which dashed into a standing truck on G.T. Road, due to which her husband and daughter (respondent no.2), sustained injuries and were taken for treatment to the D.V.C hospital at Maithan. Thereafter her husband was referred to Central Hospital, Seraidhela, Dhanbad but he succumbed to the injuries.
(3.) On the basis of the fardbeyan of Mamta Kumari Das(Respondent no.2), Chirkunda (Maithan) P.S. Case No.140/2008 was registered under Sections 279,338 and 304A IPC and charge sheet was laid against Mohd. Sohrab Ansari, the driver of the tempo.;