ANITA SUNAM Vs. HOM NATH TIMSHINA

JUDGEMENT

(1.) THIS Appeal arises out of the judgment (hereinafter referred to as the "impugned judgment") of the Learned Member, Motor Accident Claims Tribunal, South and West Sikkim at Namchi (in short the "Learned Claims Tribunal") dated 07-08-2012 in M.A.C.T. Case No.23 of 2010, by which the claims for death compensation by the widow of the deceased on behalf of herself and on behalf of her two minor children for the death of her husband in a motor vehicle accident was rejected.

(2.) THE Claim Petition had been filed by the Appellants on the death of the deceased, Asish Sunam, in an accident of a Maruti 800 Car bearing registration No.SK 02 A 5013 on 09-05-2010 on the way back to Jorethang from Siliguri.

(3.) AGGRIEVED by this, the Appeal has been preferred on various grounds set out in the Memo of Appeal.