NEW INDIA ASSURANCE CO LTD Vs. KARUNA BARMAN

JUDGEMENT

(1.) Heard Ms. M. Choudhury, learned counsel representing the appellant as well as Mr. C. Choudhury, learned senior counsel appearing for the respondents.

(2.) This is an appeal under Sec. 173 of the Motor Vehicles Act, 1988 (as amended) against the Judgment and Award dtd. 2/2/2006 passed by the MACT, Kamrup, Guwahati in MAC Case No. 765/2004.

(3.) On 6/3/2004, while the claimant/injured was travelling in a truck bearing registration number AMK-6328, the driver of the vehicle lost control and knocked one stationary vehicle and one electric pole. The claimant sustained serious injuries on his left upper limb. Ultimately, the left upper limb of the injured had to be amputated. The injured filed a claim case for seeking compensation.