LAKHESWARI BORO Vs. ABDUL RASHID (MD.)

JUDGEMENT

(1.) Heard Mr. M. Talukdar, learned counsel appearing for the appellant/petitioner as well as Mr. R. Goswami, learned counsel appearing for the respondent No. 3/Insurance Company.

(2.) This appeal is directed against the Judgment and Award dtd. 30/6/2016 passed by the learned Additional District Judge (FTC) No 3 Kamrup (M) in MAC case no 1959/2013.

(3.) The appellant as a claimant filed the claim petition before the learned Additional District Judge (FTC) No 3 Kamrup (M) Guwahati, claiming compensation for the death of her son Dhanjit Boro due to motor vehicle accident which occurred on 13/9/2013.