ORIENTAL INSURANCE COMPANY LTD Vs. X

JUDGEMENT

(1.) Heard Ms. R.D. Mazumdar, learned counsel representing the appellant as well as Mr. M.U. Mondal, learned counsel appearing for the respondents.

(2.) This is an appeal under Sec. 173(1) of the Motor Vehicles Act, 1988 against the judgment dtd. 18/11/2017 passed by the learned Member, Motor Accident Claims Tribunal, Barpeta in MAC Case No.237/2012.

(3.) On 14/11/2011 at about 8 P.M., the deceased Hasen Ali was hit by motorcycle driven by Mahidul Islam. As a result of the accident, the deceased sustained serious injuries. He was taken to the hospital where he was declared dead.