NEW INDIA ASSURANCE CO. Vs. PARIMAL BISWAS

JUDGEMENT

(1.) This present appeal has been filed under Sec. 173 of the M.V. Act, 1988 by the appellant-Insurance Company against the Award dtd. 2/7/2024 passed by the learned Motor Accident Claims Tribunal No.1, West Tripura, Agartala, in Case No. T.S. (MAC) 21 of 2022, seeking dismissal of the claim petition by setting aside the said Award.

(2.) The instant appeal has been preferred against the Judgment and Award dtd. 2/7/2024 passed by the learned MAC Tribunal No.1, West Tripura, Agartala, in T.S. (MAC) 21 of 2022, whereby the learned Tribunal awarded Rs.16,92,000.00 with 9% interest in favour of the claimant-appellants as dependents, being the father and two younger brothers, shifting the liability upon the appellant, New India Assurance Co. Ltd., as the insurer of the Tata Indica car bearing no. TR-01-AJ-0288. Learned Tribunal after hearing the parties, considered the respondent- claimants as dependents. Aggrieved with the impugned Judgment and Award, this present appeal has been preferred by the appellant-Insurance Company to dismiss the claim petition by setting aside the Award.

(3.) Heard Mr. G.S. Das, learned counsel, assisted by Mr. K. Deb, learned counsel appearing for the appellant-Insurance Company, as well as Mr. Samarjit Bhattacharjee, learned counsel appearing for the respondents.