NIRANJAN DAS Vs. BHASKAR DAS ALIAS BISWAJIT DAS

JUDGEMENT

(1.) Appellants are the claimants and intend to lead evidence before the Court. It is seen that the Tribunal passed nil award in the claim petition, for claimants did not adduce any evidence.

(2.) Claimant-appellants lay challenge to the impugned order dtd. 22/5/2018 passed by the learned Member, Motor Accident Claims Tribunal, Unakoti Judicial District, Kamalpur in Case No. T.S. (MAC) 06 of 2015, titled as Sri Niranjan Das and others v. Sri Bhaskar Das alias Biswajit Das and others, whereby the Tribunal passed nil award to the claimants.

(3.) Brief facts of the case is that on 18/11/2014 Smt. Shyamala Das, mother of the claimants, while returning to her house from Salema market, met with a motor vehicle accident being hit by a motorcycle bearing registration No.TR-04-5871 resulting which she sustained grievous injuries and became senseless. She was shifted to Dhalai District Hospital, Kulai where the attending doctor declared her dead.