JYOTI BARMAN Vs. PRITAM NATH

JUDGEMENT

(1.) Heard Mr. H. Das, learned counsel for the claimant/appellant and Mr. R.C. Paul, learned counsel for the respondent No. 3/Insurance Company.

(2.) This appeal under Sec. 173 of the Motor Vehicles Act, 1988 has been filed for enhancement of the amount of compensation awarded by the learned Member, MACT No. 1, Kamrup, Guwahati vide Judgment and Award, dtd. 21/6/2018 in MAC Case No. 311/2016.

(3.) The case of the claimant/appellant, in brief, is that on 30/11/2014 at about 8.15 p.m., while her son along with his friend was travelling on a motorbike, in front of Hanuman Mandir, Uzan Bazar, under Latasil P.S., they were knocked down by another motorcycle bearing registration No. AS-01/BA-5848, which was driven in a very high speed. As a result of the accident, the victim was thrown to some distance and his head hit the footpath of the road, for which, he sustained grievous injuries all over the body. He was immediately taken to Arya Hospital, Ulubari, Guwahati by 108 ambulance service in critical condition for treatment.