PHULMAYA TAMANG Vs. ORIENTAL INSURANCE CO. LTD

JUDGEMENT

(1.) This appeal is against a Judgment and Award dated 1st April, 2003 passed by the Motor Accident Claims Tribunal, Jalpaiguri in Motor Accident Claim Case No. 418 of 2001 being an application for compensation under Sec. 166 of the Motor Vehicles Act, 1988 filed by the appellant-claimants, claiming compensation on account of the death of one Maila Tamang in an accident caused by a truck bearing Registration No. AP-16U-8599 owned by the respondent no.2 and covered by a policy of insurance issued by respondent no.1 (hereinafter referred to as the respondent-insurer).

(2.) By the judgment and award under appeal the learned Tribunal awarded compensation to the appellant-claimants. It appears that the learned Tribunal directed the respondent-insurer to issue two separate cheques one for Rs.3,00,000.00 in favour of the appellant claimant no.1 and another cheque for Rs.84,000.00 in favour of the appellant-claimant no.2.

(3.) The appellant-claimant no.1 is the widow of the deceased victim and the claimant appellant no.2 is the daughter of the deceased victim.