NEW INDIA ASSURANCE CO. LTD, Vs. SURJIT MOHAN

JUDGEMENT

(1.) Heard Ms. M. Choudhury, learned counsel for the appellant. Also heard Mr. G. Bokalial, learned counsel for the claimant respondent No. 1.

(2.) By way of this appeal, the judgment dtd. 19/5/2014 passed by learned Member, MAC Tribunal, Dibrugarh in MAC Case No. 91/2010 is put under challenge.

(3.) By the said impugned judgment an amount of Rs.2.00 lakhs was awarded in favour of the claimant who got injured in a vehicular accident that took place on 20/9/2009.