NATIONAL INSURANCE COMPANY LTD. Vs. SHEPHALI SARKAR AND ORS.

JUDGEMENT

(1.) The present appeal has been filed at the instance of the insurer assailing the award passed by the Motor Accident Claim Tribunal dt. 27/8/2016 in Title Suit(MAC) No.305 of 2012 u./Sec. 173 of the Motor Vehicles Act, 1988.

(2.) The indisputed facts in brief relevant from the record are that the claim petition was jointly filed by the old parents and unmarried disabled sister of the deceased Pranamesh Sarkar who died in a road accident on 28/2/2012 at about 1.50 A.M. at Resham Bagan on Assam-Agartala Road, P.S. East Agartala, due to rash and negligent driving of vehicle bearing No.TR-01-Z-0607.

(3.) The claimants are the old aged parents and disabled sister who were dependent upon the deceased Pranamesh Sarkar.