NATIONAL INSURANCE CO. LTD Vs. SHYAMAL KANATI DAS

JUDGEMENT

(1.) THIS is an appeal filed by the respondents -National Insurance Company (Insurer) of offending vehicle (non applicant) against the judgment/award dated 4.3.2014 passed in MAC Case No. 978 of 2011 by the Member, Motor Accident Claims Tribunal, Cachar, Silchar.

(2.) BY the impugned award, the Motor Accident Claims Tribunal awarded a total sum of Rs. 8,94,000/ - to the claimant for the death of one Titu Das, who died in a vehicular accident.

(3.) THE deceased Titu Das met with a vehicular accident on 2.5.2011 and succumbed to his injuries. He was 32 years of age and was working as a Field Manager with a 1st Class Contractor.