MD. NUR UDDIN Vs. CHANDRIKA SINHA

JUDGEMENT

(1.) On 8/10/2014, claimant Smt. Chandrika Sinha met with a road accident. Allegedly, the fault was that of the offending vehicle bearing No. TR02-A-2594 (MAX) owned by Md. Nur Uddin and insured with United India Insurance Company Limited.

(2.) In the claim petition, preferred by the injured, claiming compensation of a sum of Rs.7,72,965.00 but the Motor Accident Claims Tribunal has awarded only a sum of Rs.1,63,712.00. The liability to pay the same stands fastened upon the owner and not the insurer.

(3.) Assailing the said award dtd. 7/12/2016 passed by the Motor Accident Claims Tribunal No. 2, Unakoti Judicial District, in Title Suit (MAC) No. 29 of 2015 titled as Smt. Chandrika Sinha v. Md. Jahir Uddin (Driver) and Others, the owner of the vehicle has preferred the present appeal.