PRABHATILATA JENA Vs. KAMESHWAR SINGH

JUDGEMENT

(1.) HEARD learned Advocates appearing for the parties.

(2.) THE appeal under Section 173 of the Motor Vehicles Act is filed assailing the judgment and order passed by the learned 3rd Additional district Judge and M. A. C. T. Tribunal, Alipore whereby and where under the learned Tribunal while deciding an application filed under Section 166 of the Motor Vehicles Act awarded a sum of rupees four lakhs as compensation payable to the claimants by the opposite party, Insurance company.

(3.) THE claimants filed an application under Section 166 of the Motor vehicles Act claiming an amount of rupees eleven lakhs as compensation. The deceased met with an accident involving the motor vehicle and the accident took place due to fault on the part of the driver of the offending vehicle. Over the said occurrence a criminal case was registered. The accident led to the death of the person and the petitioners, who are wife and children of the deceased filed an application under Section 166 of the motor Vehicles Act.