SHIPRA BRAMHA Vs. NEW INDIA ASSURANCE COMPANY LIMITED

JUDGEMENT

(1.) This appeal is against the judgment and award dtd. 14/2/2017 passed by the learned Judge, Motor Accident Claims Tribunal (hereinafter be referred to as the Tribunal), 2nd Court, Raiganj, Uttar Dinajpur in MAC Case No. 60 of 2011. By the judgment the learned Tribunal directed the Insurance Company to pay a sum of Rs.18,22,740.00 as compensation to the claimants out of which 80% would be payable to the claimant Nos. 2 and 3 namely Sneha Bramha and Neha Bramha and 20% would be payable to the claimant No.1 Smt. Shipra Bramha.

(2.) Feeling dissatisfied with the impugned award the appellants have come up with the instant appeal seeking enhancement of the compensation.

(3.) Before I proceed to pen the judgment it will be apposite to note that the claimant Nos. 2 and 3 namely Sneha Bramha and Neha Bramha who were minors at the time of filing the claim application have now attained majority. Their attainment of majority be recorded in the memorandum of appeal and any other relevant paper, if any. Henceforth they will be treated as major so far as this appeal is concerned.