MUSTT. MOMINA KHATUN Vs. SALEHA BEGUM

JUDGEMENT

(1.) Heard Mr. Nur Mohammad, learned counsel appearing for the appellant as well as Mr. K.U. Ahmed and Mr. R. Goswami, learned counsels representing the respondents.

(2.) This is an appeal under Sec. 173 of the Motor Vehicles Act against the Judgment and Award dtd. 29/8/2019 passed by the MACT, Sankardeve Nagar, Hojai in MAC Case No. 237/2010.

(3.) The present appellant is aggrieved on 2(two) issues. The first is that the tribunal while awarding compensation allowed an interest from the date of the judgment. The second issue is that in view of the direction of the Hon'ble Supreme Court that was rendered in National Insurance Com. Ltd. vs. Pranay Sethi and Ors. Reported in 2017(4)TAC673(S.C.), the tribunal failed to award compensation towards loss of future prospects.