RADHA JAIN Vs. NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) Heard Mr. G. Jalan, learned counsel for the appellant. Also heard Mr. R. K. Bhatra, learned counsel for the respondent No. 1,Insurance Company.

(2.) The present appeal under Sec. 173 of the Motor Vehicles Act, 1988 is directed against the Judgment and Award dtd. 18/12/2012, passed by the learned Member of Motor Accident Claims Tribunal, Kamrup at Guwahati in MAC Case No. 2962/2006 for enhancement of compensation.

(3.) The brief fact leading to filing of the present appeal as well as the projected claim can be summarised as follows:-