KAMALA THAKURIA Vs. SWASTI SUNDAR

JUDGEMENT

(1.) Heard Mr. K. Bhattacharjee learned counsel for the petitioner.

(2.) By filing this application under Article 227 of the Constitution of India the petitioner has challenged the order dated 25.05.2016 passed by the learned Motor Accident Claims Tribunal No. 3, Kamrup (M), Guwahati in MAC Case No. 1137/14.

(3.) The petitioners are claimants in MAC Case No. 1137/14 and have prayed for compensation on account of death of Bangshidhar Thakuria who was the husband of the petitioner No. 1 and the father of the petitioner No. 2 who was knocked down by a truck while walking on the road and he succumbed to the injuries.