NIRU BORA Vs. RAJENDRA KHADRIA AND 2 ORS.

JUDGEMENT

(1.) Heard Mr. M Dutta, learned counsel for the claimant/appellant. Also heard Mr. A Dutta, learned counsel representing National Insurance Company Ltd. (respondent No. 3) and Mr. A K Gupta, learned counsel representing respondent Nos. 1 and 2.

(2.) This is an appeal by the claimant assailing the judgment and award dtd. 13/10/2015 passed by the learned Member, MACT, Golaghat. This present appeal is basically filed for enhancement of the award, in other words, assailing that the learned Tribunal has wrongly determined the quantum of award ignoring certain vital aspects.

(3.) Neither the Insurance Company nor the driver or owner of the offending vehicle has preferred any appeal against the judgment.