MANI SARKAR (BISWAS) Vs. PRANAYJIT SARKAR

JUDGEMENT

(1.) Appellants are the claimants and intend to exhibit some documents by leading evidence before the Court. It is seen that the Tribunal allowed the claim petition.

(2.) Claimant-appellants lay challenge to the impugned award dtd. 23/8/2017 passed by learned Member, Motor Accident Claims Tribunal No.1, West Tripura, Agartala in case No. Title Suit(MAC) 560 of 2012, titled as Smt. Mani Sarkar (Biswas) and others v. Sri Pranayjit Sarkar and another, whereby the Tribunal awarded Rs.10,98,600.00 as compensation to the claimants.

(3.) Brief facts of the case is that on 30/4/2012 Santosh Biswas, since deceased, while proceeding towards Maiganga from Mungiakami by TR-01-D-3223 (Auto Rickshaw), met with a motor vehicle accident and sustained grievous injuries. He was admitted to Teliamura Hospital and therefrom to G.B.P. Hospital where he succumbed to injuries. On the death of deceased, his legal heirs (appellants herein) preferred a claim petition under Sec. 166 of the Motor Vehicles Act, 1988 alleging negligence on the part of driver of auto rickshaw.