- (1.) The Court : The insurance company is the appellant in this appeal. It is aggrieved by an award of the Motor Accidents Claims Tribunal, Burdwan dated February 28, 2006.
(2.) The claimants were the wife, a minor son and the parents of one Md. Hafijul of Kamalpur in Burdwan. They filed the application for compensation on March 28, 2005. They claimed Rs. 4 lakh compensation under s.163A of the Motor Vehicles Act, 1988.
(3.) The facts stated in the application for compensation are these. Hafizul was working as khalasi in truck No.WB-41-9260. Owners of the truck engaged him as such. He was killed in an accident arising out of the use of the vehicle on October 15, 2004. At that date he was 26. His monthly income was Rs. 3,000. There was in force an insurance policy issued by the insurance company in relation to the use of the vehicle.;