NEW INDIA ASSURANCE COMPANY LTD Vs. PANKAJ DAS

JUDGEMENT

(1.) This is an appeal under Sec. 173 of the Motor Vehicles Act by the New India Assurance Company Ltd. against the judgment and award dated 27.03.2006 as passed by the Motor Accident Claims Tribunal, Kamrup, in MAC Case No.1677/2004.

(2.) The findings as returned by the Tribunal as regards the accident that occurred on 04.02.2004, the injuries as received by the claimant-respondent as well as the insurance cover of the offending vehicle bearing registration No. AS-01-M-3719 (Tata Sumo) by the appellant are not in dispute by either of the parties or in the appeal. As such, those findings are affirmed and further appraisal thereof is avoided.

(3.) The questions those have been raised in the appeal are related to the assessment of the compensation and determination of the rate of permanent disability on the basis of a medical certificate by the Tribunal.