DINESH DEBNATH Vs. URMILA PATHAK

JUDGEMENT

(1.) Heard Mr. S.C. Biswas, learned counsel appearing for the appellant/petitioner as well as Mr. R. Mazumdar, learned counsel appearing for the respondents.

(2.) This appeal has been preferred by the appellant Dinesh Debnath, owner of the truck bearing No. AS-01-C-6739 challenging the judgment and order dated 27/11/2014 passed by the learned Member, Motor Accident Claims Tribunal, Bongaigaon in MAC Case No. 228/2009, awarding compensation of Rs. 2,88,000.00 in favour of the claimant/respondent and directed the appellant to pay the awarded compensation.

(3.) The brief facts of the case is that on 01.09.2009 at about 5.45 p.m. when the son of the claimants/respondents Bhumidahr Pathak was waiting for bus at Chapaguri on N.H. 31(C), at that time, one truck bearing No. AS-01-C-6739 coming in a rash and negligent manner knocked down the son of the claimant/respondents. As a result, he sustained grievous injuries on his person.Though he was taken to Lower Assam Hospital at Bongaigaon, but he died on the same day.