PRADIP MALLICK Vs. UNITED INDIA INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) This instant First Miscellaneous Appeal has been filed by the appellant/claimant challenging the judgment and award dtd. 22/12/2014 passed by Learned Additional District and Sessions Judge, 3rdCourt, Tamluk -cum- Motor Accident Claims Tribunal, Tamluk thereby the learned Tribunal allowed the MACC No. 46 of 2013 filed under Sec. 166 of the Motor Vehicles Act, 1988 on contest against OP 2/United India Insurance Company Ltd. and ex parte against OP 1/owner of offending vehicle without any cost on account of injury suffered by the appellant/claimant and awarded a compensation to the tune of Rs.10,01,884.00 along with interest @ 6% per annum from the date of filing of the claim application i.e. 30/11/2012 till final realization.

(2.) The brief facts of this case are as under:

(3.) Under the above facts and circumstances, the appeal has come up before this Bench for disposal.