SHRIRAM GENERAL INSURANCE COMPANY LIMITED Vs. NAMITA KALINDI

JUDGEMENT

(1.) Heard Mr. A.J. Saikia, learned counsel representing the appellant as well as Mr. R.K. Jain learned counsel appearing for the respondent.

(2.) This is an appeal under Sec. 173 of the Motor Vehicles Act, 1988 against the judgment and order dtd. 28/8/2025 passed by the learned Member, Motor Accident Claims Tribunal, Sonitpur at Tezpur in MAC Case No.12/2011.

(3.) On 21/10/2010, an accident took place and in that accident, Tankeswar Kalindi, the handyman of vehicle no. AS-12B-3202 lost his life. The claim petition was filed by his wife. The Tribunal awarded a compensation of Rs.17,16,750.00 along with interest @ 7% per annum upon the said amount.