NATIONAL INSURANCE CO. LTD. Vs. BONITA ROY

JUDGEMENT

(1.) The instant appeal has been preferred against the judgment and award dtd. 5/11/2004 passed by the Learned Judge, Motor Accident Claims Tribunal 4th ADJ Nadia in MAC Case No. 308 of 2001.

(2.) The brief fact of the case is that the present respondents being the claimants have preferred an application before the Learned Tribunal u/s 166 of Motor Vehicles Act for getting compensation on the ground that their predecessor was died in a road traffic accident due to rush and negligent driving of the driver of the offending vehicle duly insured under the police of the Insurance Company. The claim case was contested by the Insurance Company by filing written statement. After hearing the parties and after receiving the evidences the Learned Tribunal has awarded a sum of Rs.18,41,000.00in favour of the claimants.

(3.) Being aggrieved and dissatisfied with the said award the Insurance Company has preferred the instant appeal.