SMT. ANJANA GUPTA, W/O LATE SURANJAN GUPTA, Vs. UNION OF INDIA (TO BE REPRESENTED BY THE SECRETARY, MINISTRY OF DEFENCE, GOVT. OF INDIA, NORTH BLOCK, NEW DELHI-01),

JUDGEMENT

(1.) THE appellants set the law in motion presenting a Memo. of Appeal under Section 173 of M.V. Act, 1988, challenging the judgment and award dated 02.03.2010, passed by the Motor Accident Claims Tribunal, Court No. 3, Agartala, West Tripura, in case No. TS (MAC) 678 of 2005. Heard learned counsel, Mr. P. Roy Barman for the appellants and learned C.G.C., Mr. A. Nandi for the respondents.

(2.) SURANJAN Gupta, aged 51 years, an Inspector of Police, attached with Traffic Wing of the Police Department of the Government of Tripura, while on duty on 01.12.2005, riding a motor bike, at about 11.15 am, passing through the Airport Road, near North Gate of Palace Compound, was knocked down by a speeding Army vehicle No. TO -4C -072398K (Truck) and he received fatal injury and when shifted to hospital was declared dead.

(3.) THE Tribunal awarded a total compensation of Rs. 13,39,356/ -.