USUFA KHATUN SARKAR Vs. MOINUL HOQUE

JUDGEMENT

(1.) Heard Mr. A.R. Agarwala, learned Counsel for the appellant and Mr. R.C. Paul, learned Counsel for the respondent.

(2.) This is an appeal by the claimant/appellant under section 173 of the Motor Vehicles Act, 1988 for enhancement of the award dated 8th October, 2013 passed by the learned Member Motor Accident Claims Tribunal (MACT), Dhubri in MAC Case No. 236 of 2010.

(3.) The husband of the deceased late Sanjan Ali died in a vehicular accident involving a Truck bearing registration No. AS-17-8681 owned by the respondent No. 1 and insured with respondent No. 2, The Bajaj Allianz General Insurance Company Ltd. The claimants, legal representatives of the deceased Sanjan Ali, approached the Motor Accident Claims Tribunal, Dhubri seeking compensation for the death of late Sanjan Ali and the learned MACT made an award of Rs. 6,11,700/- in favour of the claimants fixing the responsibility with the respondent No. 2 to satisfy the award.