TINKUMONI TALUKDAR BORDOLOI Vs. DIRECTOR OF HEALTH SERVICES

JUDGEMENT

(1.) Heard Mr. S Chakrabarty, learned counsel for the appellants.

(2.) This present appeal is preferred by the claimant and directed against the judgment and award dtd. 30/8/2016 passed by the learned Motor Accident Claims Tribunal No. 2, Kamrup (M), Guwahati in MAC Case No.2080/2012.

(3.) The aforesaid claim petition was preferred by the present appellants claiming compensation on the death of their husband/ father in a motor vehicular accident, which took place on 14/1/2012 at around 11.30 p.m. on National Highway 37.