BIRJHA BAI Vs. BEDURAM SINHA

JUDGEMENT

(1.) THE appeal was finally heard today.

(2.) THE appellant is aggrieved by the award dated 26-8-2006 passed by the 10th Additional Motor Accidents Claims Tribunal, (FTC), Durg (henceforth 'the MACT') in Claims Case No. 132/2005, whereby the compensation of Rs. 2,20,000/- has been awarded for the accidental death of Kartik Ram, aged 55 years.

(3.) LEARNED Counsel for the appellant submitted that the compensation awarded by the MACT has been deposited by the Insurance Company and received by the claimant.