RUPA ROY Vs. NEW INDIA ASSURANCE COMPANY LTD.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the final judgment and order dated 04.08.2015 passed by the High Court at Calcutta in F.M.A. No.647 of 2009 whereby the High Court dismissed the appeal filed by the appellant herein and affirmed the award dated 16.02.2008 passed by the Motor Accident Claims Tribunal & District Judge, Nadia in M.A.C. Case No.3 of 2005.

(3.) A few facts need to be mentioned hereinbelow for the disposal of this appeal, which involves a short point.