T.AMARNATH GOUD,J. - (1.)This is an appeal filed against the impugned award dtd. 18/9/2019 passed by the learned Motor Accident Claims Tribunal (2nd), Judicial District, Kailashahar, in T.S.(MAC) 21/2018, whereby the learned Tribunal below has awarded compensation of Rs.1,13,49,536.00 to the claimant-respondents to be paid by the Opposite Party No.3, Appellant within a period of 45 days from the date of award along with an interest of 8% per annum from the date of filing of the claim application (7/12/2018) to till realization of the full.
(2.)The facts in brief as stated in the pliant are that on 15/10/2018 in the afternoon, Sri Sanjit Sinha and Sri Vivekananda Chatterjee were proceeding towards Dalugaon from Kailashahar by riding a scooty bearing No.TR-02-F-7821. At about 1.30 P.M. they reached near Baroitali JB School, Dolugaon. At that time the offending vehicle bearing No.TR-02-C-1675(Tata Magic) coming from the opposite direction with high speed dashed the scooty due to which Sanjit Sinha and Vivekananda Chatterjee sustained injuries on their hand and body. They were brought to District Hospital, Agartala from where Sanjit Sinha was referred to GB Hospital, Agartala where Sanjit Sinha succumbed to death on 16/10/2018.
(3.)Thereafter, the claimant-respondents approached the learned Motor Accident Claims Tribunal claiming compensation on the ground of the death of Sanjit Sinha (deceased herein) as a result of a motor vehicular accident which had occurred on 15/10/2018.
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