UNITED INDIA INSURANCE COMPANY LTD. Vs. ABUL KASHEM

JUDGEMENT

(1.) This appeal under Section 173(1) of the Motor Vehicles Act, 1988 has been filed by the insurance company against the award dated 29.07.2019 passed by the Motor Accident Claims Tribunal, Sonamura in TS(MAC) 12 of 2014 awarding compensation of a sum of Rs.6,82,422/- along with 6% annual interest thereon to the claimant who developed 40% physical disability as a result of the road traffic accident on 10.05.2013 while he was travelling in the offending vehicle from Sonamura to Aralia Daodharani.

(2.) Facts of the case, in brief, are as under:

(3.) After investigation, police submitted charge sheet No.74 of 2013 dated 29.07.2013 against accused driver Suleman Miah for having committed offence punishable under Sections 279 and 338 IPC.