PRASANTA KUMAR CHAKRABORTY Vs. JAHAR DEBNATH

JUDGEMENT

(1.) The complainants have approached the Commission claiming compensation for a sum of Rs.10.00 lakhs for negligently causing untimely death of late Smt. Jaba Roy and for gross deficiency in service on the part of the opposite parties.

(2.) Briefly stated the facts of the case are as follows :

(3.) The complainant No.1 is the father, complainant-2 is the husband and complainant-3 is the minor daughter of one Smt. Jaba Roy since deceased.