- (1.) This appeal is at the instance of the insurance company and is directed against an award dated 13.4.2007, passed by the Motor Accidents Claims Tribunal, Fast Track Court, First Court, Burdwan in Motor Accidents Claim Case No. 47 of 2006, thereby disposing of the proceedings under section 163-A of the Motor Vehicles Act, 1988, by awarding a sum of Rs. 3,34,820 with interest at the rate of 10 per cent per annum from the date of filing of the application till actual realization in favour of the claimants with a direction upon the insurance company to pay the said amount.
(2.) Being dissatisfied, insurance com pany has come up with the present appeal.
(3.) There is no dispute as regards the death of the victim in the accident in which the victim himself was the owner of the one of the vehicles involved in the accident and the said vehicle was insured by the appellant. It appears that the victim while proceeding on his own motor cycle was dashed by an unknown truck, as a result, he died. On that basis, a claim application under section 163-A of the Motor Vehicles Act, 1988 was filed against the insurer of the own vehicle of the victim.;