AISHWARYA SEN Vs. NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) This instant petition is filed for review of judgment dtd. 12/5/2023 passed in FMA No. 197 of 2017( Aishwarya Sen and Anr. Vs. New India Assurance Co. Ltd.)

(2.) The brief fact of the case is that the present petitioners are the legal heirs of one injured(deceased) namely, Manab Sen. Initially, the injured(deceased) preferred an application before the learned Tribunal for getting compensation. During the pendency of the said application the claimant died and the present petitioners are represented in the claim application as the legal heirs.

(3.) After hearing the parties and also after receiving the evidences from the claimant as well as Insurance Company, the learned Tribunal has awarded a sum of Rs.10,00,000.00 together with interest in favour of the claimants under Sec. 166 of the M.V. Act.