ORIENTAL INSURANCE CO. LTD. Vs. DIPANKAR SARMA

JUDGEMENT

(1.) Heard Mr. Mr. S. Dutta, learned counsel appearing for the appellant. Also heard Mr. A.K. Jain appearing for the respondents.

(2.) This is an appeal under Sec. 173 of the Motor Vehicles Act against the Judgment and Award dtd. 3/12/2012 passed by the MACT No.2, Kamrup, in MAC Case No. 2403/2005.

(3.) On 9/7/2005, the claimant was a pillion rider in a motor cycle bearing Regd. No. AS-01-U-9209. Another TATA mobile vehicle bearing Regd. AS-01-Q-9700 knock down the motor cycle. As a result of the accident, the claimant sustained grievous injuries. Upon these facts a claim petition was filed before the tribunal.