ORIENTAL INSURANCE CO LTD Vs. ARUN DUTTA

JUDGEMENT

(1.) Heard Mr. S. Dutta learned counsel for the appellant. Also heard Mr. T.J. Mahanta, learned counsel for the respondents.

(2.) This appeal is directed against the impugned award dated 28.2.1997 passed by the Member, Motor Accidents Claims Tribunal, North Lakhimpur in M.A.C.T. Case No. 59 of 1994 awarding only an amount of Rs. 12,000 against the claim of Rs. 1,80,000 made by the claimant who suffered a fractured leg due to the sudden use of brakes of the vehicle by the driver while claimant was travelling in the night super bus from Tezpur to Lakhimpur.

(3.) I have perused the award so passed by the learned Member of the Tribunal. On careful examination of the impugned award, it appears that the Tribunal has properly appreciated the evidences as well as considered the materials available on record and after hearing the learned counsel for the parties, passed the award of Rs. 12,000 inclusive of interim relief, if any, with interest at the rate of 12 per cent from the date of claim till the deposit of the said amount in favour of the claim made by the appellant.