GOURAB DAS Vs. NATIONAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) The Learned Advocates representing the respective parties are present.

(2.) The instant appeal had been filed against the judgment and award dtd. 29/1/2016 passed by the learned Judge, Motor Accident Claims Tribunal, 4th Court, Berhampur, Murshidabad in M.A.C. Case No. 199 of 2013.

(3.) An application under Sec. 166 of the Motor Vehicles Act had been filed by the claimant due to the accident which occurred on 4/9/2012 at about 17.00 hrs. With the involvement of the offending vehicle bearing registration No. WB-57/3699 which approached at an exceeding speed rashly and negligently hit the victim who was returning home from S.S. College and was immediately transferred to Jiaganj P.H.C. wherefrom he was referred to Berhampore New General Hospital. Thereafter, shifted to N.R.S. Medical College and Hospital for proper treatment.