MITALI SENGUPTA Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) INSTEAD of disposal of the application, we propose to hear out the appeal itself by treating it as on day's list.

(2.) THIS appeal is at the instance of the claimants in a proceeding under section 166 of the Motor Vehicles Act, 1988 and is directed against the award dated 19. 5. 2005 passed by the Motor Accidents Claims tribunal, First Court, Alipore in M. A. C. Case No. 85 of 2003 thereby disposing of the said application by directing the insurance company to pay a sum of Rs. 1,65,500 as compensation for the death in addition to Rs. 15,000 for medical expenditure.

(3.) BEING dissatisfied, the claimants have come up with the present appeal.