DURGAWATI DEVI Vs. UNITED INDIA INSURANCE COMPANY LTD.

JUDGEMENT

(1.) The instant appeal has been preferred under Sec. 173 of the Motor Vehicles Act, 1988 with regard to a judgment and award dtd. 28/4/2009 passed in MAC Case No. 175/2007 (earlier registered as MAC Case No. 2418/2004) by the learned Addl. District Judge, FTC No. 2, Kamrup. The grievance of the appellants is with regard to the adequacy of the Award whereby an amount of Rs.4,89,500.00 (Rupees Four Lakh Eighty Nine Thousand Five Hundred) has been awarded with interest to be paid at the rate of 6% from the date of filing of the claim petition.

(2.) I have heard Shri A. Lal, learned counsel for the appellants whereas the Insurance Company is represented by Shri Siddhant Dutta, learned counsel.

(3.) Before going to the grounds of challenge and the issue involved, it would be convenient if the facts of the case are narrated in brief.