SANTI HAZRA Vs. NEW INDIA ASSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Although, the matter is appearing under the heading "for orders", by consent of the learned Advocates appearing for the parties, the appeal itself is taken up for final disposal upon dispensation of all formalities. This is a claimant's appeal against judgment and award dated March 16, 2011 passed by the Motor Accident Claims Tribunal at Howrah, in Motor Accident Claim Case No. 385 of 2005.

(2.) Mr. Krishanu Banik, learned Advocate, appears for the claimant/appellant and argues the appeal on three points.

(3.) Mr. Banik, firstly, argues that when the tribunal assessed the just compensation at Rs. 2,05,200/- (Rupees two lakh five thousand two hundred) only, it ought not to have awarded Rs. 1,80,000/- (Rupees one lakh eighty thousand) only as in the claim petition the sum of Rs. 1,80,000/- was claimed.