JAGAT CHETRY Vs. RELIANCE GENERAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Heard Ms. P. Baruah, learned counsel for the appellant and Mr. K.K. Bhatta, learned counsel for respondent No.1.

(2.) This appeal filed under Sec. 173 of the Motor Vehicle Act, 1988 is for enhancement of the Award amount dtd. 20/6/2015 passed by the learned Member, Motor Accident Claims Tribunal, Golaghat in MAC Case No.97/2011.

(3.) The learned Tribunal had awarded a sum of Rs.70,164.00 with interest @ 7% per annum from the date of filing the claim petition till the realization of the entire amount for the injuries sustained to the claimant on 20/6/2015. Being aggrieved with the awarded amount, the appellant has come with the present appeal seeking enhancement of the compensation.