LAXMI RANI BISWAS Vs. NANI GOPAL BANIK

JUDGEMENT

(1.) This appeal filed under Section 173 of the Motor Vehicles Act, 1988 is directed against the judgment and award dated 20-12.1999 as passed by the learned Motor Accident Claims Tribunal, West Tripura, Agartala in T. S. (MAC) No.249 of 1995 whereby the appellants had awarded a sum of Rs.2,00,000/- along with interest @ 12% per annum w.e.f. 08.08.1995, the date of filing of the claim petition.

(2.) In the fateful event, on 16.09.1994 at about 12.30 p.m., at Baramura, Dinesh Ch. Biswas aged about 35 years met an accident from the use of a motor vehicle bearing registration No. TR-01-2561 (Commander Jeep) and succumbed to the injuries on the same day.

(3.) The claimants who filed the petition under Section 166 of the MV Act read with Section 53 of the Motor Vehicles (Amendment) Act, 1994 are the widow and the mother of the deceased. The deceased was a police constable and at the time of accident he was drawing salary of Rs.2,500/- per month.