UNITED INDIA INSURANCE COMPANY LTD. Vs. BABUL SINHA

JUDGEMENT

(1.) This Appeal is filed by the insurance company to challenge an award dated 23.08.2019 passed by the Motor Accident Claims Tribunal, Unakoti Judicial District, Kailashahar in T.S. (MAC) No.06 of 2019.

(2.) Though served, no one appeared for the respondents i.e. the original claimants and the owner of the vehicle involved in the accident.

(3.) Brief facts are that one Chanmani Sinha, aged about 84 years, met with a fatal vehicular accident on 23.04.2018. The claimants were his son and two daughters. They filed the said claim petition seeking compensation from the driver, owner and insurer of the vehicle involved in the accident. The Claims Tribunal awarded a compensation of Rs.3,11,000/- to the claimants and the award would be satisfied by the insurance company.