ORIENTAL INSURANCE COMPANY LTD Vs. BDUL BATEN

JUDGEMENT

(1.) Heard Mrs R D Mozumdar, learned counsel appearing for the appellant. Also heard Mr A Hussain, learned counsel appearing on behalf of the respondent Nos. 1 and 2.

(2.) The Insurance Company is on appeal under Sec. 173 (1) of the Motor Vehicles Act, 1988, against the Judgment and Award dtd. 15/5/2019, passed by the learned Member MACT No. 1, Kamrup (M) , Guwahati, in MAC Case No. 2183/2015.

(3.) The brief facts of the case is that on 9/2/2015, at about 01:50 pm, when the minor son of the claimant/respondent, Sakibur Rahman was standing on the roadside of PWD road in front of his house, suddenly a vehicle bearing No. AS-15/C-1671, coming from Barpeta Road towards Domonighat in a rash and negligent manner, knocked down the minor son of the claimants/respondent Nos. 1 and 2, as a result of which, he died on the spot.