SAPNA PURI Vs. SAHADOT ALI

JUDGEMENT

(1.) Heard Mr. A. Lal, learned counsel for the appellants. Also heard Mr. K. K. Bhatta, learned counsel for the respondent No. 2.

(2.) This Appeal under Sec. 173 of the Motor Vehicles Act, 1988 has been filed by the appellants/claimants, namely, Smt. Sapna Puri @ Sapna Devi, Miss Megna Puri, Miss Sonam Puri and Smti. Puspa Rani Puri praying for enhancement of compensation awarded to the appellants/claimants by the impugned judgment and award dtd. 23/12/2019 passed by the Motor Accident Claims Tribunal No. 3, Kamrup(M) at Guwahati in MAC Case No. 206/2017.

(3.) The facts relevant for consideration of the instant appeal, in brief, are as follows:-