BASANTI JAISWAL Vs. GAURI SHANKAR GUPTA

JUDGEMENT

(1.) Heard Mr. P.J. Saikia, learned counsel appearing for the petitioners. None appeared for respondents despite service of notice. Challenge in the instant revision petition is made against the order dated 17.03.2009 passed by the learned Member, Motor Accident Claims Tribunal (in short MACT), Tinsukia in MAC Case No.' 62 of 2007 and the order passed on 22.052009 refusing to review the earlier order whereby it has been held that the proforma respondent No. 4 (Respondent No. 1 herein) is entitled to get Rs.1, 12,500/-, the claimant/ respondent No. 2 will get the rest of the amount and the married daughters of the deceased late Rameswar Prasad Gupta are not entitled to any compensation they being married daughters of the deceased/ thereby rejecting the petition No. 248/08 filed by the daughters of late Rameswar Prasad Gupta.

(2.) The brief facts of the case is narrated in a nutshell as follows:

(3.) On the death of Rameswar Prasad Gupta, it was decided in a family meeting that the claim petition would be filed by Shri Uma Shankar Gupta and on getting the compensation award, it should be divided in 5 equal installments amongst the brothers and the sisters deducting the medical expenses incurred by Uma Shankar.