RAHILA MOMIM Vs. BAJAJ ALIANZ INSURANCE CO. LTD.

JUDGEMENT

(1.) The instant appeal has been preferred against the judgment and award dated 24th of March, 2015 passed by the Learned Judge Motor Accident Claims Tribunal 5th Court Burdwan, in MAC Case No. 42 of 2012.

(2.) The present appellant being the claimants have preferred an application u/s 163 A of Motor Vehicles Act before the Learned Tribunal for getting compensation on the ground that their predecessor was died in a road traffic accident due to rash and negligent driving of the driver of the offending vehicle duly insured new policy of the Insurance Company. The claim case was contested by the Insurance Company by filing written statement.

(3.) After hearing the parties and after receiving the evidences the Learned Tribunal has rejected the claim case.