UNITED INDIA INSURANCE CO. LTD Vs. TAPAN KARMAKAR

JUDGEMENT

(1.) Heard Ms. M. Choudhury, learned counsel representing the appellant. Also heard Mr. D. Kakati and Ms. P. Bhattacharyya, learned counsel appearing for the respondents.

(2.) This is an appeal under Sec. 173 of the Motor Vehicles Act challenging the judgment and order dtd. 24/7/2017 passed by the Motor Accident Claims Tribunal No.1, Kamrup (M), Guwahati in MAC Case No.1286/2012.

(3.) On 22/10/2011, when the respondent no.1/claimant was riding a motorcycle, a car bearing Registration No.AS-05/D-1881 knocked the said motorcycle. As a result of which, the claimant sustained grievous injury.