- (1.) The Appeal is preferred under Section 173 of the Motor Vehicles Act, 1988, to assail the judgment dated 31.03.2015 of the Motor Accidents Claims Tribunal, South Sikkim at Namchi (for short the "Claims Tribunal"), in MACT Case No.13 of 2014, whereby the Respondents-Claimants were awarded compensation of Rs. 13,05,001/- (Rupees thirteen lakh's five thousand and one) only for the death of the deceased, the liability of which was placed upon the Appellant-Insurance Company.
(2.) The Respondents-Claimants No.1 and 2 are the parents and the Respondent-Claimant No.3, the younger brother of the deceased, Puja Chettri alias Pooja Chettri, aged about 17 (seventeen) years, who died in a motor vehicle accident involving a Maruti WagonR (Private) vehicle bearing Registration No. SK 01 P 9027 owned by one Late Sanjeev Bhagat.
(3.) The accident took place on 21.06.2014 at around 1700 hrs at Dojek Bhir (cliff) near Rangpo Khola, Ravangla, South Sikkim, when the vehicle was being driven by the owner, Sanjeev Bhagat. The accident caused the death of the owner and the deceased who was travelling in the said vehicle.;