SALETUL BEWA Vs. RANU DAS

JUDGEMENT

(1.) Heard learned Mr. A.R. Agarwal, learned counsel for the appellant and Mr. R.K. Batra, learned counsel for the respondent/Insurance Company.

(2.) Unsatisfied with the award made by the learned MACT, Dhubri in MAC case No. 235/2006, the claimant has preferred the instant appeal seeking enhancement of the compensation.

(3.) One Zakir Hussain (since deceased) died in a motor vehicule accident on 24.04.2006 involving vehicles bearing registration No. AS-25-C/0329 and AS-18- A/1418. The legal representative of the deceased approached the learned MACT, Dhubri seeking compensation and the learned Tribunal by the impugned judgment, awarded Rs. 4,68,500.00 which comprised of Rs. 4,59,000.00 towards loss of dependency, Rs. 2000.00 towards funeral expenses, Rs. 5000.00 towards loss of consortium and Rs. 2500.00 towards loss of estate.