ORIENTAL INSURANCE CO. LTD Vs. MOIDUL ISLAM

JUDGEMENT

(1.) Heard Ms. M. Choudhury, learned counsel appearing for the appellant as well as Mr. H. Baruah, learned counsel representing the respondents and Mr. A. Dutta, learned counsel appearing for the United India Insurance Com. Ltd.

(2.) This is an appeal under Sec. 173 of the Motor Vehicles Act, 1988 (as amended) against the Judgment and Award dtd. 12/5/2016 passed by the MACT No.1, Kamrup (M), Guwahati in MAC Case No. 161/2011.

(3.) On 18/4/2010, at about 4.25 p.m., the claimant was travelling in a vehicle bearing regd. No. AS-01/BC/6051. At the time another vehicle No.AS-01-BC-8651 coming from the said direction knock the other vehicles. As a result, the vehicle No.AS-01-BC-6051 turned turtle. The claimant sustained grievous injuries. The claim application was filed seeking compensation.