ABHISHEK CHAKRABORTY Vs. BULBULI BORPHUKAN

JUDGEMENT

(1.) Heard Mr. H. Buragohain, learned Counsel appearing on behalf of Mr. S.S. Sharma, learned counsel for the appellants. Also heard Mr. M. Islam, learned Counsel appeared on behalf of the respondents.

(2.) This is an application under sec. 173 of Motor Vehicle Act of 1988, filed by claimant/appellant against the judgment and order dtd. 9/2/2018, passed in MAC Case No. 1140/2014, by the learned Member MACT, No. 3, Kamrup (M), Guwahati awarding an amount of Rs.11, 10,000.00 along with 7.5% interest per anum from the date of filing of the written statement till realisation.

(3.) Brief facts leading to this case is that the claimant/respondent Smt. Bulbuli Borphukan along with two others filed the application under sec. 166 of Motor Vehicle Act 1988, claiming compensation on the ground of death of her son in a motor vehicle accident, which occurred on 4/11/2013, due to rash and negligent driving of the driver of the vehicle bearing registration No. AS-06-L-8914.