MUNMUN PAL Vs. PAPI BYADH ROY

JUDGEMENT

(1.) Both the appeals are preferred against the Judgment and award dtd. 20/12/2023 passed by the Learned Judge, Motor Accident Claim Tribunal ADJ, 3rd Court Jalpaiguri, in MAC Case No. 97 of 2020.

(2.) The brief fact of the case is that one Pratik Kr. Pal died in a road traffic accident on 10/9/2019. The present petitioners being the widow and two daughters of the deceased filed an application u/s 166 of MV Act before the Learned Tribunal for getting compensation. The claim case was contested by the insurance Company by filing written statement. The Learned Tribunal after hearing the parties and after receiving evidence has allowed the compensation amounting to Rs.1,04,66,344.00 in favour of the claimants and directed the Insurance Company to pay the compensation.

(3.) Being aggrieved by and dissatisfied with the said award the claimants as well as the Insurance Company has preferred separate appeals. The ground for preferring appeal by the claimant is ---