DEEPA BORAH Vs. NITUL BANIA

JUDGEMENT

(1.) Heard Mr. Y. S. Mannan, the learned counsel for the appellants as well as Mr. A. Dutta, the learned counsel for the respondents/ Insurance Company.

(2.) The appellant has challenged the impugned Judgment and Order dated 08.03.2016, passed by the MACT-2, Kamrup (M) in MAC Case No. 2451/2012, by which compensation amount of Rs. 7,45,000/- has been awarded, alongwith interest @ 6% per annum from the date of filing of the claim petition till final payment. Out of the compensation amount, Rs. 100,000/- each is to be kept in a fixed deposit in any Nationalized Bank of the home District, in the name of the appellant Nos. 2 and 3, till they attain majority.

(3.) The brief facts of the case is that the husband of the appellant No. 1 and the father of the appellant Nos. 2 and 3 died in an accident on 03.10.2012, due to a head-on-collision between the motor cycle, which was riden by the deceased and a bus. The driver of the bus was charge-sheeted in Gahpurk PS Case No. 243/2012 under Sections 279/304(A)/427 IPC. The evidence of the appellant No. 1 was adduced before the learned Tribunal and vide the impugned Judgment and Order, the compensation amount, as reflected above, has been awarded.