NAMITA MURMU Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) This appeal is against the judgment and award dtd. 20/1/2009 passed by the learned Judge, Motor Accident Claims Tribunal (hereinafter be referred to as the Tribunal), 2nd Court, Tamluk, Purba Medinipur in M.A.C. Case No. 25 of 2007 arising out of M.A.C. Case No. 396 of 2006. By the judgment the learned Tribunal awarded compensation of Rs.8,90,568.00 in favour of the claimants and directed the respondent No.1, The National Insurance Company Limited to pay the awarded amount to the claimants within two months, failing which the total awarded sum shall carry interest at the rate of 6% per annum till realisation of the entire amount of money.

(2.) Feeling aggrieved by the inadequate compensation awarded by the learned Tribunal, the appellants/claimants assail the impugned award in this appeal.

(3.) The facts emanating from the claim application under Sec. 166 of Motor Vehicles Act and which are necessary for adjudication may be adumbrated as under: