NEW INDIA ASSURANCE COMPANY LTD Vs. MRS. BINU HAZARIKA

JUDGEMENT

(1.) Hear Mr. R. Goswami, learned Counsel appearing for the appellant as well as Ms. R. Mozumder, learned Counsel representing the respondents.

(2.) This is an appeal under Sec. 173 of the Motor Vehicles Act, 1988 against the judgment and award dtd. 21/4/2018 passed by the MACT No. 3, Kamrup, in MAC Case No. 627/2015.

(3.) On 15/1/2015, at about 8.30 AM, the vehicle bearing registration no. AS-01-FC- 4845 knocked down one Sri Chandra Kanta Hazarika and he died because of the said accident. Claim application has been filed in the Tribunal seeking compensation.