NEW INDIA ASSURANCE CO. LTD. Vs. MARAMI DAS

JUDGEMENT

(1.) Heard Mr. S. Dutta, learned senior counsel representing the appellant as well as Mrs. C. Das, learned counsel appearing for the respondents.

(2.) This is an appeal under Sec. 173 of the Motor Vehicles Act, 1988 against the judgment dtd. 16/7/2013 passed by the learned Member, Motor Accident Claims Tribunal No.2, Kamrup in MAC Case No.341/2006.

(3.) On 20/11/2005, Lt. Nitai Das was travelling in a Pick-Up Truck bearing Registration No.AS-01-T-0179. The vehicle met with an accident and Nitai Das sustained injuries. He succumbed to his injuries on 14/1/2006.