- (1.) THIS appeal under Section 173 of the Motor vehicles Act is at the instance of an applicant under Section 163a of the motor Vehicles Act and is directed against an award dated 13th August, 2007 passed by the Motor Accident Claims Tribunal and Additional District judge, First Court, Fast Track Court, Sealdah in M. A. C. Case No. 1801 of 2006 thereby disposing of the said application by awarding a sum of Rs. 54,500/- in favour of the appellant along with interest at the rate of 7 percent per annum from the date of filing of the claim-application till the realisation of the awarded amount.
(2.) BEING dissatisfied, the applicant has come up with the present appeal.
(3.) IT appears from record that the victim, a boy aged 15 years, died of an accident. The offending vehicle was admittedly insured with the New india Assurance Company Limited, the respondent before us. The claimant happens to be the father of the victim. The victim had earlier lost his mother. According to the appellant, the victim was a brilliant student of Class-X studying in the South Point School, Kolkata, and had a bright future. The father, therefore, filed the application as the legal representative praying for compensation to the tune of Rs. 1,55. 000/- with interest.;