T.AMARNATH GOUD,J. - (1.)Heard Mr. K De, learned counsel appearing for the appellant-insurance company.
(2.)This is an appeal filed under Sec. -173 of the Motor Vehicles Act, 1988 read with Sec. -168 of the Act ibid against the impugned judgment and award dtd. 29/7/2021 passed by the learned Motor Accident Claims Tribunal, Sepahijala District, Sonamura in case No. T.S. (MAC) 12 of 2019.
(3.)The facts, in brief, are that on 14/9/2018 at noon about 1700/1430 hours while the deceased Abdul Karim along with his wife Tashlima Khatun i.e. the respondent No. 1 herein, were proceeding towards their house from Sonamura by riding a motor bike bearing registration No. TR01-S-8505 with normal speed left side of Sonamura-Boxanagar road and his wife Taslima Khatun was carrying 16 weeks pregnant. When they reached at N.C. Nagar near the house of one Latif Miah, suddenly one Bus bearing registration No. TR07-1236 was rashly and negligently dashed the said motor bike. As a result, the rider and pillion rider, namely, Abdul Karim and Taslima Khatun received grievous injuries and the said motor bike was damaged.
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