Bhaskar Bhattacharya & Prasenjit Mandal, JJ. - (1.) This appeal is at the instance of the claimants in a proceeding under section 166 of Motor Vehicles Act and is directed against an award dated 19/5/2005 passed by Motor Accidents Claims Tribunal and Additional District Judge, Tenth Court, Alipore in M.A.C. Case No. 332 of 2002 thereby disposing of the said application by awarding a sum of Rs. 6,42,000 as compensation for the death of the victim.
(2.) There is no dispute as regards the involvement of the victim in the accident resulting in death and the fact that the offending vehicle is covered by the insurance of United India Insurance Co. Ltd.
(3.) The only dispute involved in this appeal is as regards the quantum of compensation fixed by the learned Tribunal below.;