RELIANCE GENERAL INSURANCE CO. LTD. Vs. PARUL HAZARIKA

JUDGEMENT

(1.) Heard Mr. K.K. Bhatta, learned counsel appearing for the appellant/Reliance General Insurance Co. Ltd as well as Mr. R.C. Paul and Mr. M. Dutta, learned counsel appearing for the respondents.

(2.) This appeal has been preferred under Sec. 173 of M.V. Act, 1988 filed by the appellant Reliance General Insurance Co. Ltd being aggrieved by the award of compensation dtd. 15/2/2018 passed by the learned Member, MACT, Golaghat in MAC Case No. 79/2014.

(3.) The brief facts of the case is that on 18/3/2017 at about 08.30 P.M., Rana Jagadish Hazarika the husband/son/father of the claimants (since deceased) was riding his motorcycle bearing registration no. AS-05/E-4915 towards Thuramukh through N.H. 39 and on his arrival near Indian Oil Depot, Rongajan, the motorcycle dashed against a stationary Heavy Goods Vehicle (Trailer Truck) bearing registration no. NL-01/D-9074. As a result of the accident, the rider of the motorcycle Rana Jagadish Hazarika sustained severe head injuries and died on the spot. After the accident, he was shifted to Golaghat Civil Hospital, wherein his postmortem examination was performed.