S.R.Mukherjee and M.M.Sarkar, JJ. - (1.) This is an appeal arising out of an award passed by the learned Judge, Motor Accident Claims Tribunal, Second Court, Howrah in M.A.C. Case no. 59 of 1990.
(2.) By the award impugned the learned Member of the Tribunal dismissed the claim petition on contest, but without any order as to costs.
(3.) One Gurupada De was knocked down by a bus bearing registration No. WGB-2920 on 2-10-1989. Gurupada was the owner of a rice mill and it is contended that he was earning about Rs. 1,500/- per month. His wife for self and two minor children, filed the claim petition asking for Rs. 1,50,000/- in total. F.I.R. was lodged by the wife of Gurupada, immediately after the accident, police held investigation and found that actually the registration number of the offending vehicle was WGB-2920 and, accordingly, filed the charge sheet against the accused persons.;