DIPIKA DEBNATH Vs. KRISHNA MANI DEBNATH

JUDGEMENT

(1.) Heard Ms. M. Roy, learned counsel appearing for the appellant and also heard Mr. S. Debnath, learned counsel appearing for the respondent-insurer.

(2.) The present appeal is directed against the award dtd. 24/9/2021 passed by the learned Member, Motor Accident Claims Tribunal, North Tripura, Dharmanagar in T.S (MAC) No.15 of 2018 whereby the Tribunal awarded compensation of Rs. 3,00,000.00 in favour of the claimant with interest @ 6% per annum from the date of filing of the claim petition till realization thereof.

(3.) It is alleged that on 26/1/2015 at night deceased Kishotal Debnath sustained grievous injuries in a motor vehicle accident as pillion rider involving one motorbike bearing registration No.TR-02-C-6111 (Hero Honda CBZ Extreme) driven by his friend Pabitra Nath at Padmapur on Padmapur-Krishnapur main road near the brick field of Bidhu Babu. The motorbike dashed against a bicyclist namely Subhas Paul who also sustained injuries along with rider Pabitra Nath. After getting the information, the fire service staff came to the spot and shifted the injured persons to Dharmanagar District Hospital where Kishotal Debnath succumbed to his injuries. The respondent No.1 rushed to the hospital and found the dead body of his son Kishotal Debnath lying on the bed of hospital. Subsequently, he informed Dharmanagar Police Station and police visited the place of occurrence. The deceased was aged about 22 years at the time of accident.