STATE OF ASSAM Vs. ARUNDHATI SAIKIA

JUDGEMENT

(1.) These appeals have been filed by the State of Assam against the award dated 5.6.99 passed by the Member MACT, Kamrup at Guwahati in MAC Cases 657/94,658/94 and 659/94. MAC Case No. 657/94 is in respect of Arundhati Saikia and appeal No. is 44/ 2000. MAC Case No. 659/94 is with regard to Lakhimi Saikia Bora and the appeal No. is 49/2000. MAC Case No. 659/94 is with regard to Kalpa Bora and appeal is MAC Appl. 45/2000.

(2.) All the three cases were taken up together by the Learned Tribunal as they were the persons injured in the same accident and the compensation also was sought from the same set of respondents. Thereafter all the three cases were taken analogously at the time of hearing and by a common judgment, the learned Tribunal disposed of all the three cases.

(3.) In the case of Arundhati Saikia , the learned Tribunal gave the following compensation: