LAWS(GAU)-2022-8-39

SUMITRA DEVI AGARWAL Vs. HIRALAL JAT

Decided On August 24, 2022
Sumitra Devi Agarwal Appellant
V/S
Hiralal Jat Respondents

JUDGEMENT

(1.) Heard Mr. S Dutta, learned Senior counsel assisted by Ms. I Das, learned counsel for the claimants/ appellants. Also heard Mr. Sishir Dutta, learned Senior counsel assisted Mr. Mr. S Dutta, learned counsel representing Insurance Company.

(2.) This appeal is preferred by the two claimants against the judgment dtd. 23/12/2013 passed by the learned MAC, Tribunal, Kamrup, Guwahati whereby the claim of the present appellants was dismissed.

(3.) The accident and the claim: