NATIONAL INSURANCE CO. LTD. Vs. BABITA SAHA

JUDGEMENT

(1.) Heard Mr. B. J. Mukherjee, the learned counsel appearing on behalf of the Appellant and Mr. M. Bhuyan, the learned counsel appearing on behalf of the Respondent Nos. 1 to 4. I have also heard Mr. M. Choudhury, the learned counsel appearing on behalf of the Respondent No.7.

(2.) This is an appeal under Sec. 173 of the Motor Vehicles Act, 1988 challenging the judgment and award dtd. 10/6/2016 passed by the learned Member, MACT No.3, Kamrup (M), Guwahati in MAC Case No.1425 of 2013 thereby awarding a sum of Rs.1,31,72,948.00 to the Respondent No.1 together with interest @ 7.5% per annum with effect from the date of filing of the claim petition till realization.

(3.) The instant appeal has been filed primarily on three grounds which are as hereinunder: