SHIBU CHAKRABORTY Vs. ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Heard Mr. D. Mondal, learned counsel for the appellant. Also heard Mr. R. C. Paul, learned counsel for the respondent No. 3, i.e. Oriental Insurance Co. Ltd and Ms. M. Choudhury, learned counsel for the respondent No. 4, i.e. United India Insurance Co. Ltd.

(2.) The present appeal is preferred against the Judgment and Award dtd. 14/7/2017, passed in MAC Case No. 1478/2011 by the learned Member of MACT, No. 2, Kamrup, (M) at Guwahati.

(3.) The present appellant got injured in a vehicular accident that took place on 1/7/2011. On the fateful day, the claimant was travelling in a motor cycle bearing registration No. AS-01-Q-6820 insured with respondent No. 5, as pillion rider and on the way, the offending Auto van bearing registration No. AS-15-C- 1958 insured with respondent No. 3, hit the said motor cycle in a rash and negligent manner.