UNITED INDIA INSURANCE CO LTD Vs. MINA MITRA

JUDGEMENT

(1.) The appellant made an application for stay of the operation of the judgment and award dated 11.6.2002 passed by the Motor Accidents Claims Tribunal, Alipore, in M.A.C. Case No. 88 of 2000.

(2.) In the course of hearing of the said application, we also heard the appeal itself after dispensation of all formalities.

(3.) By the impugned judgment and the award against which the present appeal has been filed, the Tribunal allowed the application of the claimant under section 140 of the Motor Vehicles Act, 1988 and awarded the statutory compensation of Rs. 50,000 on 'no fault' basis.