UNITED INDIA INSURANCE COMPANY LIMITED Vs. RIZWANA PARWIN

JUDGEMENT

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

(2.) The instant appeal had been filed against the judgment and award dtd. 31/3/2023 passed by the learned Additional District & Sessions Judge, 1st Court, Asansol cum Judge, M.A.C. Tribunal, Paschim Bardhaman in M.A.C. Case No. 118 of 2015.

(3.) An application under Sec. 166 of the Motor Vehicles Act, 1988 had been filed on account of accident which occurred on 16/5/2014 at about 13.30 hours near Dhemomain Main Gate G.T. Road, Asansol, while commuting in a maruti car bearing registration no. MH-02/NA/5392 which was hit by a mini bus bearing registration no. WB 37A-7081 and as a result the maruti car dashed an auto rickshaw approaching from the opposite direction. The victim sustained severe injuries and was transmitted to District Hospital, Asansol wherefrom he was shifted to Mission Hospital, Durgapur and on 19/5/2014 the victim succumbed to his injuries.