DEBAKI ACHARYA Vs. HARVEST TIMUNG

JUDGEMENT

(1.) Heard Mr. Alik Das, learned counsel appearing for the appellant also heard Mr. Rajib Saha, learned counsel appearing for the respondents.

(2.) The brief fact of the case is that on 5/1/2014, the deceased namely, Prithwiraj Acharjee, the brother of the claimant Smt. Debaki Acharjee met with a road accident. Allegedly the fault was that of the offending vehicle bearing No. AS-08-7063 (Tata Star Bus) insured with SBI General Insurance Company Ltd, Ulubari, Guwahati, Assam.

(3.) In the claim petition, preferred by the claimant, claiming compensation of a sum of Rs.1,28,00000.00 but the Motor Accident Claims Tribunal has awarded only a sum of Rs.67,93,068.00. The liability to pay the same stands fastened upon the owner and not the insurer.