BANIKANTA DAS Vs. DIPAK KAKOTI

JUDGEMENT

(1.) Heard Mr. B. K. Jain, learned counsel for the appellant. Also heard Mr. R. K. Bhatra, learned counsel for the respondent No. 3.

(2.) This is an appeal, under Sec. 173 of the Motor Vehicle Act, 1988, against the judgment and order dtd. 20/6/2013, passed by the learned Member, Motor Accidents Claims Tribunal No. 2, Kamrup(M), Guwahati, in MAC Case No. 865 of 2007.

(3.) It is to be mentioned here that the appellants, as the claimants, filed a claim petition under Sec. 166 of the Motor Vehicle Act, 1988, before the learned Member, Motor Accident Claims Tribunal No. 2, Kamrup at Guwahati, which was accordingly registered as MAC Case No. 865 of 2007, seeking compensation for the death of their brother/uncle- Late Ranjit Kumar Das, who died in a motor accident took place on 19/2/2007 at National Highway 37, near IOC, Betkhchi, under Gorchuk Out Post, Fatasil Ambari P.S.