CHAPALA MEDHI Vs. UNITED INSURANCE CO. LTD

JUDGEMENT

(1.) Heard Mr. S. C. Pandit, learned counsel for the appellant. Also heard Mr. K. K. Bhatta, learned counsel for the respondent No.1.

(2.) This is an application filed under Sec. 173 of the Motor Vehicle Act, 1988 praying for enhancement of compensation awarded by challenging the judgment dtd. 3/1/2014 passed by the learned Member, MACT, Nalbari in MAC. Case No.245/2011.

(3.) The brief facts of the case is that on 30/10/2011 at about 8.30 A.M a 709 bus bearing Regn.No.AS-01/K-8112 coming from Bharalumukh side towards Panbazar in rash and negligent manner dashed against the husband of the present appellant, who was walking along the left side of the road at Machkhowa near Idgah field, which caused grievous injuries on his person. The injured person was immediately shifted at Down Town Hospital, Guwahati. But, the injured succumbed to his injuries on the same day. On receipt of the information, the Police of Bharalumukh police station registered a Bharalumukh P.S. Case No.427/2011, under Sec. 279/304(A) IPC and thereby investigated accordingly.