JAYANTA KUMAR BISWAS, J. - (1.) THE insurance company is the appellant. It is aggrieved by an award of the Motor Accidents Claims Tribunal, Kolkata dated July 31, 2013.
(2.) THE two claimants (the first two respondents) filed an application before the claims tribunal under s.166 of the Motor Vehicles Act, 1988. They claimed fault liability compensation as the wife and married daughter of one Sambhu Nath Sadhukhan who was killed in an accident caused by the offending vehicle on July 25, 2010. The claims tribunal found that the claimants were entitled to compensation. It granted them Rs.5,82,352 with 6% p.a. interest from October 4, 2010, when the application for compensation was filed, till the date of payment.
(3.) FEELING aggrieved, the insurance company has filed the appeal. The only ground on which it is questioning the award is that the claims tribunal did not take into account the family pension amount to which the first claimant became entitled on the death of the victim.;