ORIENTAL INSURANCE CO. LTD. Vs. MULAN HAZARIKA

JUDGEMENT

(1.) In view of the order passed today in MC No. 431/2013 the Registry is directed to register and number the appeal. As agreed to by the learned counsel for the appearing parties the appeal is taken up for consideration today itself.

(2.) Heard Mr. Dutta, learned counsel for the appellant as well as Mr. Nath, learned counsel appearing for the respondent Nos. 1 and 2.

(3.) This appeal by the respondent Insurance Company is directed against the award dated 20.7.2012 passed by the learned Member, MACT Lakhimpur in MAC Case No. 95/2009, whereby and whereunder an amount of Rs. 3,10,000/- has been awarded as compensation for the death of the claimant's son in a motor accident occurred on 20.10.2009 involving the motor vehicle bearing registration No. AS-01R-0792 and AS-07B-9967.