SAHADEB SUTRADHAR Vs. ABINASH NAMA AND ORS.

JUDGEMENT

(1.) THIS is an appeal filed by the victim. In the motor vehicle accident, which took place on 06.03.2004 at a place called Jalefa Bazar on Harina -Subroom road leaving the victim namely, Sahadeb Sutradhar who was minor at the time of filing of the claim petition under Section 166 of the Motor Vehicles Act 1988 on 23.09.05, permanently disabled. Hence the claim petition was filed by the parents, namely Sankar Sutradhar and Smt. Gouri Sutradhar, but strangely not in the name of the victim or his behalf.

(2.) THE order dated 05.03.2015 has been passed by this Court on observing that:

(3.) THE parents by filing an affidavit have given an account how the money received from the tribunal as the compensation has been spent. The compensation they received, was in terms of the impugned judgment and order. They have prayed for mercy for their conduct.