JYOTSNA ROY Vs. NATIONAL INSURANCE CO, LTD.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the judgment of the High Court at Calcutta dtd. 27/2/2023, which interfered with the award passed by the Motor Accident Claims Tribunal (MACT), Krishnanagar, Nadia.

(3.) We have heard the learned counsel for the parties, and now we proceed to decide the matter.