LAWS(GAU)-2022-2-145

SBI GENERAL INSURANCE CO. LTD Vs. RAJLAKSHI SINHA

Decided On February 02, 2022
Sbi General Insurance Co. Ltd Appellant
V/S
Rajlakshi Sinha Respondents

JUDGEMENT

(1.) Heard Mr. R. Goswami, learned counsel appearing for the applicant. Also heard Ms. M. Bhattacharjee, learned counsel for the respondent.

(2.) This appeal has been filed under Sec. 173 of the Motor Vehicles Act, challenging the judgment and award dtd. 30/3/2016 passed by the MACT, Silchar, Cachar, in MAC case No. 763/2013.

(3.) On 3/6/2013, at about 12 noon when the deceased was waiting at Padritila near St. Viann School, a truck bearing registration No. As-01-DD-1651 hit him and he died instantly.