SUNITI SINGHA Vs. NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) Heard Mr. H. Das, learned counsel representing the appellants as well as Mr. A. Dutta, learned counsel appearing for the respondents.

(2.) This is an appeal under Sec. 173 of the Motor Vehicles Act, 1988 (as amended) against the Judgment and Award dtd. 13/7/2015 passed by the MACT, Hailakandi in MAC Case No. 33/2012.

(3.) On 10/11/2011 at about 7 a.m. the husband of the appellant was riding a motor cycle bearing Regd. No. AS-24/3271 on the PWD road. When he reached Malinchera, Kalibari, one TATA Nano vehicle bearing Regd. No. AS-01-AP-2233, which was coming from the same direction as the said motor cycle, hit the motor cycle from the back side. The husband of the appellant succumbed to his injuries on 6/12/2011. Therefore, the claim petition was filed before the tribunal seeking compensation.