RINA DEBBARMA Vs. BARAMATI DEBBARMA

JUDGEMENT

(1.) This appeal and cross objections arise out of the award dated 20.03.2019 passed by the Motor Accident Claims Tribunal, West Tripura, Agartala in case No. T.S.(MAC) 277 of 2011 and T.S.(MAC) 49 of 2011.

(2.) Brief facts are as under:

(3.) Initially the parents of the deceased had filed motor accident claim petition No.T.S.(MAC) 49 of 2011 in which the wife and daughter were joined as respondents. It appears that the said claimants compromised the claim petition before a Lok Adalat on 10.12.2011 accepting total compensation of Rs.1,50,000. The present appellants, i.e. the widow and the daughter of the deceased claimed that no notice of such proceedings before Lok Adalat was served to them. In the meantime, they had themselves filed a separate claim petition No.T.S.(MAC) 277 of 2011. They challenged the order passed by the Lok Adalat by filing a revision petition before the High Court. Such revision petition was allowed by an order dated 30.01.2013. Following order was passed: