S.Abdul Nazeer, J. - (1.) Leave granted.
(2.) National Insurance Co. Ltd. has filed this appeal challenging the judgment and order in MACAP No.25/2015 dated 15th March, 2017 whereby the High Court of Tripura at Agartala has directed the appellant-insurer to pay the compensation to the respondents awarded by the Motor Accidents Claims Tribunal, West Tripura, Agartala (for short 'the Tribunal') in a sum of Rs.10,57,800/- with interest at the rate of 8% per annum from the date of filing of the claim petition till the date of payment.
(3.) The first respondent is the mother of deceased Dilip Bhowmik. The second respondent is his wife and respondent Nos. 3 and 4 are his children. On 20.5.2012 at about 7.00 p.m. Dilip Bhowmik was returning from Kathaltali to his house by driving his vehicle bearing No. TR-01-U-0530. When he reached near the bridge of Agartala Railway Station situated on the bye-pass under Amtali police station, he met with an accident and sustained grievous injuries on his person. He was initially rushed to Dr. B.R. Ambedkar Memorial Teaching Hospital, Hapania. Thereafter, he was referred to AGMC and GBP hospital, Agartala, where he was declared dead. At the time of the accident he was aged 43 years. The respondents alleged that the deceased was a businessman and his monthly income was Rs.15,000/-. They filed a claim petition seeking compensation amounting to Rs.68,15,000/-. The claim petition was opposed by the appellant-insurer. The Tribunal passed an award granting total compensation in a sum of Rs. 10,57,800/-.;