KRISHNA DEY Vs. NATIONAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) THIS appeal is at the instance of the applicants under Section 166 of the motor Vehicles Act and is directed against the award dated 30th April, 2003 passed by the learned Additional District Judge, 6th Court, Midnapore and the motor Accident Claims Tribunal, in M. A. C. Case No. 329 of 2001 thereby disposing the said proceeding by directing the National Insurance Company, the insurer of the vehicle which was registered in the State of Orissa with which the vehicle driven by the victim collided resulting in his death, to pay a sum of rs. 65,000/- as compensation.

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

(3.) IT appears from record that the victim, namely, Tapan Kumar Dey, was the owner of a truck bearing WB-33/0243 and he was driving his own truck through the National Highway-42 when another truck bearing the Registration number ORY-7343 coming from the opposite side (hereinafter referred to as the orissa-Vehicle) had a collision with the said truck, as a result, the victim died.