BANESHA KHATUN Vs. UNITED INDIA INSURANCE CO. LTD

JUDGEMENT

(1.) Heard Mr. J.P. Chauhan, learned counsel representing the appellants as well as Mrs. R.D. Mazumdar, learned counsel appearing for the respondent.

(2.) This is an appeal under Sec. 173 of the Motor Vehicles Act, 1988 against the judgment dtd. 11/5/2015 passed by the learned Member, Motor Accident Claims Tribunal No.2, Kamrup, Guwahati in MAC Case No.1951/2012.

(3.) On 28/6/2012 at about 12.15 at midnight, Soburiddin Ali was replacing the rear wheel of the vehicle number AS-02-BC-0706. At that time, one motorcycle bearing registration no.AS-03-D-3715 hit him. Soburiddin Ali was taken to the hospital at Guwahati. But he succumbed to his injuries. Police registered the Dispur P.S. Case No.1321/2012. At the time of the accident, Soburiddin Ali was 24 years old and he was earning Rs.14,000.00 per month. He left behind his wife Banesa Khatun, his son Banish Ali and his father as his legal heirs.