HARI NATH MEDHI AND ANR S/O LATE GAJENDRA NATH MEDHI Vs. BRANCH MANAGER UNITED INDIA INSURANCE COMPANY LTD

JUDGEMENT

(1.) Heard the learned counsel, for the appellants Mr. H.K. Das. Also heard Mr. A.J. Saikia, learned counsel appearing for the respondent No.1 (the United India Insurance Company Ltd.). None appears for the respondent No.2.

(2.) The appellants herein preferred a claim petition before the Motor Accident Claims Tribunal, Kamrup at Guwahati, praying for compensation under Section 163 of the M.V. Act, 1988, which was registered as MAC Case No.294/2010.

(3.) The present two appellants are the parents of deceased Jiten Medhi who was the driver of the tractor bearing registration No.AS-14/C226 On 28.11.2009, at about 10 P.M., while said Jiten Medhi was driving the tractor, near Sathikuchi Kul Bilpare Chupa, the vehicle met with an accident. As a result of which, the son of the appellants died on the spot. After the said incident, the present appellants preferred the aforesaid claim petition and accordingly, notice was issued to the Insurance Company and the owner of the vehicle.