NEW INDIA ASSURANCE CO LTD. Vs. ANKAPILLA UMA

JUDGEMENT

(1.) Heard Mr. K. K. Bhatta, learned counsel for the appellant/Insurance Company.

(2.) None has appeared on behalf of respondents No. 1 to 3 despite service of notices on the said respondents as indicated in the Office Note, dtd. 13/3/2018.

(3.) This is an appeal u/s. 173 of the M.V. Act, 1988, preferred against the judgment & award, dtd. 30/4/2015, passed by the learned Member, MACT No. 2, Kamrup, Guwahati, in MAC. Case No. 464/2013, under Sec. 163(A) of the Motor Vehicle Act, 1988, directing the appellant/Insurance Company to pay a sum of Rs.4,67,000.00 along with 6% interest from the date of filing of the claim petition till payment, to the claimants who are the respondents No. 1 & 2, herein.