SAMCHHUN BIBI Vs. TATA AIG GENERAL INS. CO.

JUDGEMENT

(1.) The present appeal has been preferred by the claimant against the Judgment and Award dated 6th day of August, 2015 passed by the Learned Additional District Judge-cum-Judge, Motor Accident Claims Tribunal, 2nd Court, Balurghat, Dakshin Dinajpur (hereinafter called as the learned Tribunal Judge) in M.A.C. Case No. 168 of 2011, under Sec. 163A of the Motor Vehicles Act, 1988.

(2.) The Facts:-

(3.) O.P. No. 1, Najrul Islam Mondal (father of the victim) was the owner of the offending vehicle at the relevant time, which was insured under TATA AIG General Insurance Co. Ltd., the O.P. No. 2 in this case.