MANOMATI CHOUHAN Vs. ORIENTAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) Leave granted.

(2.) It is the claimant-appellants' appeal laying challenge to the order dtd. 15/3/2021 passed by the High Court of Guwahati in MACApp/227/2019, remanding the matter back to the Motor Accidents Claims Tribunal, No.3 Kamrup(Metro), Guwahati in M.A.C.T. Case No.661/2011 titled Smt. Manomati Chauhan & Anr. v. M/s Oriental Insurance Co. Ltd & Ors.

(3.) The dispute pertains to the death of one Kartik Chauhan, the son of the claimant-appellant(s), caused by an accident on an early December morning when the truck driven by the former dashed into a stationary truck. The Tribunal granted compensation to the tune of Rs.7,90,000.00 with 6% interest.