NATIONAL INSURANCE CO. LTD. Vs. NABANITA JANA

JUDGEMENT

(1.) The instant appeal has been preferred against the judgment and award dated December 12, 2013 passed by the learned Judge, Motor Accident Claims Tribunal, Purba Medinipur, in M.A.C. case No. 06 of 2011.

(2.) The brief fact of the case is that the present respondents nos. 1 to 4 have preferred an application before the learned Tribunal under Sec. 166 of the M. V. Act for getting compensation. The claim case was contested by the Insurance Company by filing written statement.

(3.) After hearing the parties, the learned Tribunal has awarded a sum of Rs.23,26,364.00 in favour of the claimants.