BIBI BASRUN NISHAN Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Appellants are not satisfied with the quantum of award made by the 3rd Adhoc Additional District Judge-cum- Motor Vehicles Accident Claim Tribunal, Khagaria, in Motor Vehicles Claim Case No. 02 of 2008 by judgment and award dtd. 11/4/2004 and 25/4/2014 respectively.

(3.) The appellants are parents and two minor brothers of deceased Shakeib Alam, aged about 22 years, who died in a motor accident on 11/5/2007 as rash and negligent bus on which the deceased was a passenger fell into a river. There is no dispute that bus bearing registration No. BR- 05P/0556 was involved in accident and the same was insured with insurer United India Insurance Company Limited covering the period of accident.