UNITED INDIA INSURANCE COMPANY LIMITED Vs. MOME BHATTACHARJEE

JUDGEMENT

(1.) The appellant before this Court was an opposite party in a case under Sec. 166 of the Motor Vehicles Act 1988 and is aggrieved by the Judgment and Award dtd. 6/3/2021 passed by Learned Judge VIIIth Bench City Civil Court Calcutta in MAC case No. 397 of 2017.

(2.) The case of the respondent no-1 and 2/claimants before the Learned Trial Court may be summed up thus:

(3.) Somnath Bhattacharjee the deceased was only 42 years of age at his death. He was a Railway employee and prior to death he was posted at Liluah, Howrah Railway Workshop as Office Superintendent and as per pay slip his salary was of Rs.52,000.00 only per month. The claimants prayed for a compensation of Rs.76,16,000.00 under Sec. 166 of the Motor Vehicles Act, along with interest from the date of filing of the case.