ORIENTAL INSURANCE CO. LTD. Vs. LIPIKA MONDAL BARMAN

JUDGEMENT

(1.) Heard Ms. M Choudhury, learned counsel for the appellant. Also heard Mr. IA Talukdar, learned counsel for the respondent Nos. 1 to 4, Mr. R Goswami, learned counsel for the respondent No. 7 and Ms. M Bora, learned counsel for the respondent No. 9.

(2.) The present appeal is filed assailing the judgement and award dtd. 29/9/2015 passed in MAC Case No. 1/2015 by the learned Motor Accident Claims Tribunal, Kokrajhar.

(3.) The brief fact leading to filing of the present appeal can be summerized as follows: