UNION OF INDIA Vs. ANSUMI BARO

JUDGEMENT

(1.) Heard Mr. K.K. Parasar, learned counsel representing the appellants as well as Ms. P. Bhattacharyya, learned counsel appearing for the sole respondent.

(2.) This is an appeal under Sec. 173 of the Motor Vehicles Act, 1988 against the judgment and award dtd. 23/4/2019 passed by the learned Member, Motor Accident Claims Tribunal, Darrang, Mangaldai in MAC (D) Case No.57/2017.

(3.) On 19/11/2009 at about 7 P.M., late Bhupen Baro @ Ghusum Baro was riding a bicycle at Bagpuri Tiniali Chowk under Tangla Police Station. At that time, a Sashastra Seema Bal (SSB) vehicle hit him from behind. As a result of which, Bhupen Baro @ Ghusum Baro died on the spot. An FIR was lodged and Tangla P.S. Case No.83/09 was registered. The deceased was a businessman by profession and was earning an amount of ?10,000/- per month. He was 30 years old and left behind his wife and one minor son.