RAJEK ALI Vs. SHRIRAM GENERAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Heard Mr. S. Ahmed, learned counsel appearing for the appellant and Mr. R. Goswami, learned counsel appearing for the respondents.

(2.) The appellant, being the president of Weaving Centre Management Committee Katpuha, Nalbari, has preferred this appeal against the judgment and order dt. 30/7/2020 passed by learned member MACT, Kamrup (M) in MAC case no 226/2015 awarding amount of Rs.1,00,000.00(Rupess One Lakh) in favour of the appellant.

(3.) The appellant filed the claim petition being MAC case no 226/2015 before the learned Member MACT, Kamrup (M) at Guwahati u/s 166 of the MV act, 1988 for granting compensation of Rs.10,000,00.00 (Rupees Ten Lakhs) due to damage of the property of weaving centre at Katpuha under Borbhag Development Block, Kamar-kuchi, Nalbari due to a motor vehicle accident on account of rash and negligent driving by the driver of the offending vehicle bearing no AS01Z/6593 (Truck).