SMRITI RANI DEB Vs. SWAPAN KUMAR SAHA

JUDGEMENT

(1.) HEARD Mr. A. Das, learned counsel appearing for the appellant. Also heard Mr. A.K. Banerjee, learned counsel for the respondent No.1 as well as Mr. P. Gautam, learned counsel for the respondent No.2, United India Insurance Company Ltd.

(2.) THIS is an appeal under Section 173 of the Motor Vehicles Act against the judgment and award dated 14.08.2002 as passed by the Motor Accident Claims Tribunal, West Tripura, Agartala in T.S.(MAC) No.631/2001.

(3.) THE findings as returned by the Tribunal as regards the accident and death of the son of the appellant namely, Bapan Deb from the said accident that occurred on 17.01.1999, income of the deceased at Rs.2,000/ - and the insurance coverage of the offending vehicle bearing No. AS -25 -1885 (Truck) by the respondent No.2, United India Insurance Co. Ltd. are not in dispute by the parties in the appeal. As such, those findings stand affirmed by this court.