HOREN RAJKONWAR Vs. UNITED INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) Heard Mr. G. Bokalial, learned counsel representing the cross- objectors as well as Ms. M. Choudhury, learned counsel appearing for the respondents.

(2.) This cross-objection pertains to MAC Appeal No.891/2018 that was withdrawn by the appellant Insurance Company.

(3.) On 17/8/2012, there was an accident involving a 407 TATA Vehicle bearing Registration No.AS-04-AC-1576. In that accident, one person died. The Tribunal awarded a compensation of Rs.6,73,000.00 to be paid by the Insurance Company of the vehicle.