ORIENTAL INSURANCE CO. LTD Vs. ARSAD ALI

JUDGEMENT

(1.) HEARD Mr. B. Bhattarcharjee, learned Counsel for the petitioner and Mr. M.K. Bhowmik, learned Counsel appearing on behalf of the respondents.

(2.) BY the impugned award, dated 18th August, 2001, passed in T.S. (M.A.C.) No. 138/98, the learned Member, Motor Accident Claims Tribunal, West Tripura, Agartala has awarded compensation of Rs. 1,82,000 to the claimants, who are parents of deceased Md. Ali.

(3.) THE owner of the offending bus as well as the insurer contested the claim, the learned Tribunal found that it was the rash and negligent driving on the part of the driver of the said vehicle, which had led to the said accident. The learned Tribunal also believed the evidence given, on behalf of the claimants, that their son, Mohd. Ali, used to earn Rs. 50 per day by selling used bottles, etc. Considering these facts, the learned Tribunal awarded Rs. 1,82,000 as compensation.