ORIENTAL INSURANCE CO. LTD. Vs. MD. MANIK ALI

JUDGEMENT

(1.) Heard Mr. S. K. Goswami, learned counsel for the appellant/Insurance Company. However, none appears for the respondents, on call.

(2.) This is an appeal u/s. 173 of the M.V. Act, 1988, preferred against the judgment, dtd. 13/1/2009, passed by the learned Member, MACT, Kamrup, Guwahati, in MAC. Case No. 1668/2006, whereby a compensation amount of Rs.3,80,000.00, have been awarded to be paid to the respondent, who is stated to be the brother of the deceased.

(3.) The facts leading to the filing of the instant appeal, briefly stated, are as follows: