AMITAVA PAUL Vs. ABHIJIT DAS

JUDGEMENT

(1.) This appeal is filed by the original claimants No.2 to 4. They have challenged an award dated 29th January, 2019 passed by the Motor Accident Claims Tribunal No.2, West Tripura, Agartala, in Title Suit (MAC) No.296/2014.

(2.) Brief facts are as under:

(3.) On the other hand, learned counsel Mr. T. K. Deb appearing for the respondent No.4, original claimant No.5 submitted that she was joined as a claimant by the rest of the members of the family of the deceased. The widow of the deceased had deposed before the Claims Tribunal contending that the mother was also one of the dependents. They now cannot take a different stand.