RADHA RANI DEBBARMA Vs. NIHAR DEBBARMA

JUDGEMENT

(1.) The appellant has prayed for the following reliefs:

(2.) The appellant lays challenge to the award dtd. 31/8/2017 passed by learned Member, Motor Accident Claims Tribunal No.1, West Tripura, Agartala in TS (MAC) No.413 of 2010, titled as Smt. Bina Rani Debbarma and Ors. v. Shri Nihar Debbarma and Anr. on the limited ground of inadequacy of the compensation awarded towards loss of income.

(3.) Certain facts are not in dispute. Sri Dilip Debbarma met with a motor vehicle accident on 10/11/2010, as a result of which he sustained injuries and expired. The fault being purely that of the driver who was driving the vehicle bearing registration No.TR-01-C-3487. The vehicle was owned by Shri Nihar Debbarma and insured with the National Insurance Company Ltd. The driver had a valid driving licence and there was no breach of terms and conditions of the policy. The legal heirs of the deceased/claimants, filed a petition under Sec. 166A of the Motor Vehicles Act, 1988. The relationship and dependency of the claimants is also not in dispute.