URMILA CHAND Vs. SONU CHAND

JUDGEMENT

(1.) The challenge in this appeal is directed against the judgment and order of the Gauhati High Court dtd. 22/1/2021. The High Court, refused to exercise its supervisory jurisdiction dismissing the Civil Revision Petition, in turn confirming order dtd. 12/1/2018 passed by the Motor Vehicle Claims Tribunal, Tinsukia in Miscellaneous (J) Case No. 6 of 2015.

(2.) By the said order, the Motor Vehicle Claims Tribunal (hereinafter referred to as the 'Tribunal') had rejected the review petition against the order dtd. 21/4/2015 on the ground that it was barred by limitation. As per the order brought under review, the Tribunal had disbursed the amount of compensation. A cheque of Rs.1,00,000.00 was given in favour of the appellant herein who was the mother, whereas Rs.6,26,000.00 was given to the respondent No. 1, daughter in law. Further, cheques for Rs.3,00,000.00 each was directed to be deposited in fixed deposit in the name of minor respondent Nos. 2 and 3 - Claimants No. 2 and 3.

(3.) In the origin, it was the proceedings of Motor Accident Claim Case No. 125 of 2009 instituted by appellant and respondent Nos. 2 and 3 who were mother, daughter in law and minor children respectively, of one Mr. Priyank Chand who died in vehicular accident.