ORIENTAL INSURANCE COMPANY LTD. Vs. SUDHIPA DAS

JUDGEMENT

(1.) By means of filing this appeal under Sec. 173(1) of the Motor Vehicles Act, 1988 the appellant Insurance Company has challenged the award dtd. 27/1/2021 passed by the Motor Accident Claims Tribunal (Court No.2), West Tripura, Agartala awarding compensation of a sum of Rs.10,00,000.00 (Rupees ten lakhs) with 9% annual interest to Smti Sudipa Das (respondent No.1 herein) for the injury and loss suffered by her in a road traffic accident which occurred on 19/8/2014 at Agartala. Said compensation was awarded by the Tribunal under the following heads:

(2.) Appeal has been filed by the insurance company mainly on the following grounds:

(3.) Heard Mr. Biswanath Majumder, learned advocate appearing for the appellant insurance company and also heard Mr. Alik Das, learned advocate appearing for the claimant respondent. Counsel have made detailed submissions with regard to their respective claims.