NATIONAL INSURANCE COMPANY LTD Vs. TUNU DAS

JUDGEMENT

(1.) Heard Ms. R. D. Mozumdar, learned counsel for the appellant along with Mr. A.K. Gupta, learned counsel for the respondent Nos. 1 and 2.

(2.) This is an appeal filed under Sec. 173(1) of the Motor Vehicle Act, 1988, against the Judgment and Award dtd. 29/12/2018 passed by the learned Member, Motor Accident Claim Tribunal No. 1, Kamrup (M), Guwahati in M.A.C. Case No. 37/2016.

(3.) Brief facts of the case is that on 25/7/15 at about 6.15 PM, the deceased Minaram Das, was proceeding on foot on the extreme left side of the road and when he reached Rupahimukh, all of a sudden a vehicle bearing no. AS-06/TC-32 B which was coming from Guwahati side in a high speed knocked him from his backside, as a result of which he sustained grievous injuries on his person and died on 18/8/15 in the hospital. Sivasagar PS registered a case vide PS Case no. 699/15 u/s 279/338/304-A IPC regarding the accident.