- (1.) In M.A.C. Case No. 33 of 2007, the learned Member, Motor Accident Claims Tribunal, First Court, Krishnagar by Judgment and Order under Appeal dated 26/11/2009 passed an award for Rs. 3,00,000/- in favour of the Appellants.
(2.) Applying the default Clause, interest (a) 7% per annum was directed to be paid on the amount in the event the award was not cleared within three years from the date of receipt of the Order of the Tribunal. The same has been brought in Appeal at the instance of the Appellants on two fold grounds. Firstly, the amount should have carried interest and secondly although the Tribunal had assessed the loss at Rs. 4,08,000/- but however, awarded simply the claim amount of Rs.3,00,000/ - which was not just and reasonable amount. Shri Subir Banerjee with Shri Jayanta Banerjee for the Appellants has took us through the materials.
(3.) According to Shri Banerjee, the Appellants are the widow and the parents of the Deceased, who was the sole earning member of the family. Shri Banerjee submitted that at the time of his death, the Deceased was 23 years old and used to work as a Mason earning Rs. 3,000/- per month.;