SIPRA BHOWMIK Vs. SOUMENDRA CH SAHA

JUDGEMENT

(1.) This appeal under Section 173 of M.V. Act, 1988 is directed against the judgment and award dated 20.12.1999, passed by learned Single Member, Motor Accident Claims Tribunal, West Tripura, Agartala, in case No. TS (MAC) 360 of 1997.

(2.) Heard learned senior counsel, Mr. S.M. Chakraborty, assisted by learned counsel, Mr. S. Bhattacharjee for the appellants and learned counsel, Mr. P. Gautam and learned counsel, Mr. P. Datta for the respondents.

(3.) Only question, which has arisen in course of arguments for decision, as to whether a claimant-petitioner, who has claimed compensation under the M.V. Act for the personal injury suffered by him, died during pendency of the claim, not inconsequence of the injuries suffered by him due to Motor Vehicle accident, but for some other cause, can his successors/legal representatives continue with the claim case for compensation?