SAYRA BANU Vs. UNITED INDIA INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Aggrieved by the inadequate compensation awarded by the learned Judge, Motor Accident Claims Tribunal, 3rd Court, Alipore (hereinafter referred to as the Tribunal) in MAC Case No. 32 of 2011 vide judgment dtd. 31/5/2013, the appellant Sayra Banu, an unfortunate mother, has preferred the instant appeal challenging the award. By the impugned award the learned Tribunal directed the respondent No.1, United India Insurance Company Limited to pay an amount of Rs.7,69,812.00 as compensation to the appellant with interest at the rate of 9% per annum from the date of filing of the case.

(2.) The facts which led the filing of the claim application may be summarised as under:

(3.) The appellant/claimant alleges that due to rash and negligent driving on the part of the driver of the offending vehicle the accident took place.