LAWS(CAL)-2024-6-22

ALOKA MAJHI Vs. UNITED INDIA INSURANCE COMPANY LTD

Decided On June 28, 2024
Aloka Majhi Appellant
V/S
UNITED INDIA INSURANCE COMPANY LTD Respondents

JUDGEMENT

(1.) The present claims/appeal by the claimant has been preferred against the Judgment and Award dtd. 24/7/2013 passed by the Judge, 5th M.A.C. Tribunal, Burdwan, in M.A.C. Case No. 50 of 2011 and M.A.C. Case No. 183 of 2011, under Sec. 166 of the Motor Vehicles Act, 1988.

(2.) The facts of the incident in this case is:-

(3.) The Claimants/Appellant state that the victim was the sole earning member of his family and claimed compensation of Rs.5,50,000.00.