NATIONAL INSURANCE COMPANY LIMITED Vs. DINESH TALUKDAR

JUDGEMENT

(1.) Heard Mr. S. Roy, learned counsel for the appellant. Also heard Mr. R. Deka, learned counsel for the claimants/respondents.

(2.) This appeal is filed by the appellant/insurance company challenging the judgment and award dtd. 20/9/2016 in MAC case No. 1486/2013 passed by the ld. Member, MACT No.2, Kamrup(M), Guwahati, awarding an amount of Rs.2,62,480.00 in favour of the injured/claimant.

(3.) The brief facts of the case is that on 21/3/2013 at about 11 a.m. while the claimant/respondent was proceeding from his residence towards his office by riding his Scooter bearing Regd. No. AS-25-A-9076 and on the way to his office at Dispur, Lakhiminagar Tiniali, one Auto Van bearing Regd. No. AS-15C-4438 coming from the same direction in a rash and negligent manner knocked him down as a result of which, he sustained grievous injuries on his person. Immediacy, after the occurrence, he was taken to Dispur Hospital, where he was treated as an indoor patient.