SUBHASINI SAMANTA Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) The instant appeal has been preferred against the Judgment and Award dtd. 12/3/2013 passed by the Learned Judge, Motor Accident Claims Tribunal Tamluk, Purba Medinipur in MAC Case No. 23/244 of 2012/2008.

(2.) The brief fact of the case is that the present appellants being the claimants have preferred an application before the Learned Tribunal u/s 166 of Motor Vehicles Act 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 under the policy of the Insurance Company.

(3.) The claim case was contested by the Insurance Company by filing written statement.