REJIYA AHMED Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Heard Mr. J. Kalita, learned counsel for the appellant. I have also heard Mr. K. K. Bhatta, learned counsel appearing for the respondent no. 1/ National Insurance Company Limited.

(2.) This appeal has been preferred against the judgment and order dtd. 31/10/2017, passed by the learned Member, Motor Accident Claims Tribunal, Nalbari in MAC case no. 56 (Death)/2016 whereby, the learned Member has awarded the compensation to the tune of Rs.6,48,000.00 (Rupees Six lakhs forty eight thousand) only to the appellant/claimant, after considering the basis of their claim and the evidence produced in support of their respective claims.

(3.) Being aggrieved by the quantum and award passed by the learned Tribunal, the present appeal has been basically filed for enhancement of the said award assailing that the learned Tribunal has wrongly determined the quantum of award ignoring certain vital aspects.