HRITOKESH PATGIRI Vs. NAVIN HIRANIA

JUDGEMENT

(1.) Heard Mr. A. Achariya, learned counsel appearing for the appellant as well as Mr. R.C. Paul, learned counsel representing the respondents.

(2.) This is an appeal under Sec. 173 of the Motor Vehicles Act, 1988 (as amended) against the Judgment and Award dtd. 9/3/2015 passed by the MACT No.2, Kamrup (M), Guwahati in MAC Case No. 1504/2009.

(3.) On 8/5/2009, the claimant was travelling in a motor cycle bearing Regd. AS01-AE-3101 as pillion rider. A Santro car bearing Regd. No. AS-01-S-6460 knock the motor cycle from behind. The claimant sustained injuries. Therefore, he filed a claim petition seeking compensation of Rs.12,00,000.00.