NATIONAL INSURANCE CO. LTD. Vs. MANJU BAISHYA

JUDGEMENT

(1.) Heard Mr. R. Goswami, learned counsel for the appellant. Also heard Mr. K. Bhattacharya and Ms. B. Bhuyan, learned counsel for the respondents.

(2.) The insurance company is on appeal against the judgment and award dated 30. 11. 2013 passed by the learned Member, MACT no 2, Kamrup, in MAC case no 2269/2008.

(3.) The respondents no 1 to 5 as claimants filed a claim case before the Member, MACT Kamrup claiming compensation for the death of the husband of the respondent no 1 in a vehicular accident on 21. 04.2008. The factum of accident has not been challenged in this appeal.