CHOLAMANDALAM Vs. PAYEL MANNA

JUDGEMENT

(1.) Both the appeals have been preferred against the judgment and award dtd. 30/11/2019 passed by Learned Judge, Moor Accident Claims Tribunal Fast Track 2nd Court, Tamluk in MAC Case No. 165 of 2014.

(2.) The brief fact of the case is that the claimants preferred an application before the Learned Tribunal for getting compensation on the ground that their predecessor died in a road traffic accident due to rash and negligent driving of the driver of the offending vehicle duly ensured under the policy of the Insurance Company. The Insurance Company contested the claim case by filing written statement. After hearing the parties the Learned Tribunal has awarded a sum of Rs.63,88,00.00 together with 6% interest per annum from the date of filing of the case and directed the Insurance Company to pay the compensation.

(3.) Being aggrieved by and dissatisfied with the said award the Insurance Company preferred another appeal against the said award. Both the appeals are taken up together for uniformity of the decision.