ORIENTAL INSURANCE COMPANY LTD Vs. SAHAB ALI

JUDGEMENT

(1.) Heard Mr. S. Dutta, learned counsel appearing for the applicant. Also heard Mr. S. Ahmed, learned counsel for the respondents.

(2.) This is an appeal under Sec. 173 of the Motor Vehicles Act, 1988 whereby the legality and propriety of the judgment and award dtd. 27/5/2016 passed by the MACT No. 2, Kamrup(M), Guwahati in MAC case No. 1064/2014 has been put to challenge.

(3.) On 5/4/2014 at about 4 pm, the deceased was hit by a tractor bearing registration No. As-19C-1926. The death was instant.