SUPRIYA MAITI Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) The instant appeal has been preferred against the judgment and award dated 8th Day of August, 2012 passed by the learned Judge, Motor Accident Claims Tribunal, Fast Track, 3rd Court, Tamluk Purba Medinipur, in MAC Case No. 70/434 of 2009/2008.

(2.) The brief facts of the case is that the present appellants being the claimants have preferred an application before the learned tribunal under Sec. 166 of the M.V. Act for getting compensation.

(3.) The claim case was contested by the two Insurance Companies by filing respectful written statement. After hearing the parties and after receiving the evidences the learned tribunal has awarded a sum of Rs.3,93,500.00 in favour of the appellants No. 1, 2 and 4. Being aggrieved by and dissatisfied with the said award, the present appeals have been preferred by the claimants.