NATIONAL INSURANCE CO. LTD. Vs. SANDHYA KEORA

JUDGEMENT

(1.) The Appellant before this Court was an opposite party in a case under Sec. 166 of the Motor Vehicles Act 1988 and is aggrieved by the Judgment and Award dtd. 26/8/2022 passed by Learned Additional District Judge 2nd Court Asansol Paschim Bardhaman in MAC Case No-52 of 2016. The respondent no-1/claimants also being aggrieved by the Judgment and Award passed by the Learned Trial Judge has filed a cross objection.

(2.) The case of the respondent no-1/claimant before Learned Trial Court may be summed up thus:

(3.) Thereafter the P.M. examination was done by the Autopsy surgeon S.D. Hospital Durgapur vide NTS. P.S. UD case No. 294/2015 dt. 03/07/2015. The victim had no fault at all for this accident and it actually took place due to the fault of the driver of the Motor Cycle no-WB-/38J-9128.