Subhasis Dasgupta, J. - (1.) This appeal emerges out of the judgment and order dated 30th September, 2013, passed by Motor Accidents Claims Tribunal, Midnapore awarding compensation to the tune of Rr.3,0,2000/- along with interest at the rate of 9% per annum from the date of filling of claim petition till realisation of entire awarded sum.
(2.) Tribunal Judge elaborately dealt with factual circumstances in details while granting the award, however, for the sake of decision in this appeal some crucial facts may be adhered to. A Kolkata bound Ambassador car due to its rash and negligent driving snatched away the live of a 15 years old boy pursuing study in class seven of a school causing a road traffic accident on 27.05.10 at about 1.30 PM on NH-6 when victim boy was coming towards Medinapore from Debra side along left side of NH-6 being accompanied by some of his family members. Deceased victim suffered injuries at the lower portion of his body for which he was first taken to Debra Hospital to secure medical attention and ultimately sent to Medinapore Medical College and Hospital and on the way he suffered death.
(3.) The award granted is the subject matter of challenge in this case what was alleged to be erroneous by the appellant/insurance company for the wrong selection of suitable multiplier, which was solitarily stressed only. This seems to be the one and only ground of challenge simplicitor.;