RANJITA DEBBARMA Vs. KUNAL BASAK

JUDGEMENT

(1.) The claimant-appellants lay challenge to the impugned award dtd. 31/5/2014 passed by learned Member, Motor Accident Claims Tribunal, West Tripura, Agartala, alleging that the tribunal erred in computing the monthly income of the deceased to be Rs.3,000.00, whereas it ought to have been more than Rs.150.00 per day. The perversity in computing the income is, according to the claimants, borne out from the contemporaneous evidence placed on record by the parties.

(2.) Certain facts are not in dispute. On 19/1/2008, deceased, Purna Mohan Debbarma met with a motor vehicle accident resulting into his death. The driver of the offending vehicle, bearing registration No. TR-02-2699 (Autorickshaw) was negligent in driving the vehicle, being the cause of accident. The vehicle was insured with M/s. United India Insurance Company Ltd.

(3.) Based on the pleadings of the parties, the Tribunal framed two issues and answered the same in favour of the claimants, being the legal heirs of the deceased, Purna Mohan Debbarma. The liability of paying the compensation amounting to Rs.6,47,000.00 along with interest stands fastened upon the insurer.