PANAPATI DEVI Vs. ABIDUR RAHMAN

JUDGEMENT

(1.) Heard Mr. S. Khanikar, learned counsel for the appellants/claimants as well as Mr. R.K. Bhatra, learned counsel for the respondents in MACApp. 87/2011 and MACApp. 245/2010. Also heard Mr. S. Dutta, learned Senior Counsel appearing for the respondent no. 9 and Ms. P. Borthakur, learned counsel for the respondent no. 6 in MACApp. 233/2012 and MACApp. 115/2013.

(2.) This order shall dispose of MACApp. No. 87/2011 (Panapati Devi Vs. Md. Abidur Rahman and 2 Ors.), MACApp. No. 245/2010 (Smt. Romawati Divi Vs. Md. Abidur Rahman and 2 Ors), MACApp. No. 233/2012 (National Insurance Co. LTD. Vs Smti. Panapati Devi and Ors.), MACApp. No. 115/2013 (National Insurance Co. LTD. Vs Smti. Romawati Devi and 8 Ors.). All the four appeals arise out of the common award dtd. 7/4/2010 passed by learned Member, MACT Sivasagar in MAC Case No. 25/2006 and MAC Case No. 26/2006.

(3.) MACApp. No. 87/2011 has been filed by the claimant Panapati Devi seeking award of compensation under Sec. 166 of the M.V. Act on account of death of her husband Seuji Mahato and MACApp. No. 245/2010 was filed by the claimant Romawati Devi on account of death of her son Chandra Bhusan Prasad and MACApp. No. 233/2012 and MACApp. No. 115/2013 have been filed by the National Insurance Co. Limited challenging its liability to pay compensation awarded in favour of the claimants by the learned Tribunal.