MONORANJAN SHIL Vs. NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) The instant appeal has been preferred against the judgment and award dated May 21, 2011 passed by the learned Judge, Motor Accident Claims Tribunal, 2ndCourt, Jalpaiguri , in M.A.C. case No. 456 of 2006.

(2.) The brief fact of the case is that the present appellant being the claimant preferred an application before the learned Tribunal under Sec. 166 of the Motor Vehicles Act for getting compensation from the Insurance Company on the ground that their unmarried son died in a road traffic accident due to rash and negligent driving of the driver of the offending vehicle duly insured under the policy of the insurance company. The claim was contested by the Insurance Company by filing written statement.

(3.) After hearing the parties, the learned Tribunal has dismissed the claim case.