NATIONAL INSURANCE CO. LTD. Vs. GANGA MALLIK

JUDGEMENT

(1.) The instant appeal has been preferred against the judgment and award dated 20nd of March, 2021 passed by the Learned Judge Motor Accident Claims Tribunal ADJ 3rd Court Dakshin Dinajpur, in MAC Case No. 139 of 2017.

(2.) The Insurance Company has preferred the instant appeal against the award.

(3.) The widow, two minor children and the mother of the deceased filed an application u/s 166 of MV Act before the Learned Tribunal for getting compensation. The Insurance Company contested the claim case by filing written statement. Learned Tribunal after hearing the parties and after receiving the evidence awarded a sum of Rs.74,94,600.00 as compensation and directed the Insurance Company to pay the compensation to the claimants together with 6% interest per annum from the date of the filing of the claim application.