ORIENTAL INSURANCE COMPANY LIMITED Vs. GANGA CHETRY

JUDGEMENT

(1.) Heard Mr. R.C. Paul, learned counsel representing the appellant as well as Mr. M. Dutta, learned counsel appearing for the respondent(s).

(2.) This is an appeal under Sec. 173of the Motor Vehicles Act, 1988 against the judgment dtd. 12/11/2015 passed by the learned Member, Motor Accident Claims Tribunal, Golaghat in MAC Case No.131/2011.

(3.) On 21/1/2011 at about 5 P.M., Lt. Gohain Chetri was a pillion driver in a motorcycle bearing registration No.AS-01-AH-9110, which was driven by Gautam Chetri. Near Routa Police Station, the motorcycle dashed against a cow. As a result, Gohain Chetri sustained serious injuries. He was taken to Mangaldai Civil Hospital and thereafter to the Guwahati Medical College and Hospital but he died due to the injuries sustained by him. On the basis of the said accident, Routa Police Station GDE No.574 dtd. 21/1/2011 and GDE No. 586 dtd. 21/1/2011 were registered.