SANGITA CHAKLADAR Vs. UNITED INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) Assailing the compensation awarded by the learned Judge, Motor Accident Claims Tribunal (in short tribunal), 3rd Court, Krishnagar, Nadia in MACC No.2013 of 2021 as inadequate compensation, the claimants - Sangita Chakladar, Rita Chakladar (Biswas) and Khantabala Chakladar - have preferred the instant appeal. By the impugned award dated March 4, 2021 the learned tribunal directed the United India Insurance Company to pay an amount of Rs.46,33,168.00 as compensation to the claimants.

(2.) It may be noted herein that during pendency of the appeal, the third appellant - Khantabala Chakladar, the mother of the deceased - expired; and on her demise the claimant no.1, Sangita Chakladar, has been treated as her legal heir.

(3.) The background facts which led the filing of the claim application under Sec. 166 of the Motor Vehicles Act, 1988 which are necessary for adjudication may be summarized as follows.