NILRATAN BISWAS Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) The instant appeal has been preferred against the judgment and order dtd. 10/9/2014 passed by the learned Judge, Motor Accident Claims Tribunal, 2nd Court, Tamluk Purba Medinipur in MAC Case No. 112/177 of 2010/2009.

(2.) The brief facts of the case is that the present appellants/claimants have preferred an application before the learned tribunal under Sec. 166 of the M.V. Act for getting compensation on the ground that one of their older brother, namely, Prakash Biswas was died in a road traffic accident due to rash and negligent driving of the driver of the offending vehicle duly insured under the policy of the Insurance Company. The claim case was contested by the insurance Company before the learned tribunal by filling written statement.

(3.) After hearing the parties and after receiving the evidences the learned tribunal has dismissed the claim case. Being aggrieved by and dissatisfied with the said order of dismissal the present appeal have been preferred by the claimants.