ANIMA CHAKRABORTY Vs. DEWAN AMZAD ALI

JUDGEMENT

(1.) Heard Mr. K Sarma, learned counsel for the appellant and Ms. I Das, learned counsel for the respondents.

(2.) The present appeal is filed assailing the judgment and award dtd. 15/2/2018 passed in MAC case No. 169/2016 by the learned Motor Accident Claims Tribunal, Barpeta.

(3.) The brief fact of the case is that on 27/11/2015 at about 8:00 p.m. a motor cycle bearing registration No. As-14/D-2127 driven in a rash and negligent manner hit the deceased at Hotapara Chowk. The deceased was shifted to Rahman Hospital, Sixmile, Guwahati, immediately but on the following day i.e. on 28/11/2015 he succumbed to his injuries at the said hospital.