NATIONAL INSURANCE CO LTD Vs. HUSNA ARA BEGUM

JUDGEMENT

(1.) Heard Shri. R. Goswami, learned counsel for the appellant. Also heard Shri. A. Ganguly, learned counsel for the contesting respondents.

(2.) The instant appeal has been preferred under Section 173 of the Motor Vehicles Act, 1988 against a judgment and award dated 30.01.2013 passed by the learned MACT, Sonitpur in MAC Case No. 374/2009. By the said award, a amount of Rs. 1,00,000/- has been granted as compensation under a personal accident Insurance company coverage.

(3.) The brief facts of the case may be summarized as follows:-