SANGITA SAHA Vs. PARUL BALA KARMAKAR

JUDGEMENT

(1.) This appeal has been filed by the original claimants laying challenge to the award dated 18.03.2019 passed by the Motor Accident Claims Tribunal, No.2 Gomati Judicial District, Udaipur in case No. TS (MAC) 53 of 2014 awarding compensation of a sum of Rs.9,90,000/- with 6% annual interest thereon on account of the death of the Dulal Kanti Saha alias Maran in a road traffic accident at Bagma in Udaipur on 09.10.2013.

(2.) Facts of the case, in brief, are as under:

(3.) The wife, daughter and mother of the deceased filed a petition at the Tribunal claiming compensation of a sum of Rs.45,60,000/- for the death of said Dulal Kanti Saha in the said accident. Owner-driver and insurance company were impleaded as respondents in the case. During the pendency of the suit, the owner died. By way of amendment of the plaint, legal heirs of the owner of the offending vehicle were impleaded in the suit.