LAWS(GAU)-2012-3-129

SABITA DATTA Vs. SANTANU SAHA

Decided On March 20, 2012
Sabita Datta Appellant
V/S
Santanu Saha Respondents

JUDGEMENT

(1.) THIS appeal, under Section 173 of Motor Vehicles Act, 1988, is directed against judgment and award dated 14.12.2000, passed by learned Single Member, Motor Accident Claims Tribunal, West Tripura, Agartala, in TS(MAC) No.17 of 1995 and TS(MAC) No.24 of 1995(analogous judgment).

(2.) HEARD learned counsel, Mr. Samarjit Bhattacharjee for the appellant and learned counsel, Mr. S.K. Datta for respondent No.3. None appeared for other respondents.

(3.) FACT of the case, in short, is that one Jyotsna Deb, wife of Dhirendra Debbarma of Joynagar -Dashamighat, was sitting in front of a tea stall at Dashamighat by the side of the road on 09.11.1994 at about 10/10.30 am, and while awaiting for the other labourers to proceed to her workplace, at that time, a speeding ambassador car, bearing No. TRA -2409, knocked her down and, as a result, she received multiple injuries on her head and other parts of her body and she was shifted to G.B. Hospital, where she died at night on the same day. She was a helper of mason and used to earn about Rs.1,500/ - per month.