UNION OF INDIA Vs. RABINDRA CH. DAS

JUDGEMENT

(1.) Feeling dissatisfied with the quantum of compensation awarded by the Tribunal, the appellants, named above, approached this Court preferring appeal under Section 173 of the M.V. Act, 1988 for granting adequate compensation.

(2.) Heard learned Assistant SG, Mr. P.K. Biswas for the appellants and learned counsel, Mr. P. Datta for the respondent No.2, National Insurance Co. Ltd.

(3.) Respondent No.1 chosen to remain absent.