UNITED INDIA INSURANCE COMPANY LIMITED Vs. SAHIDA BIBI

JUDGEMENT

(1.) Heard Mr. R. Goswami, learned counsel for the appellant. Also heard Mr. A. Hussain, learned counsel for the respondent No.1 and Mr. S.U. Ahmed, learned counsel for the respondent No.2.

(2.) In this appeal, under Sec. 173 of the Motor Vehicles Act, 1988 (MV Act hereinafter), the appellant has put to challenge the correctness or otherwise of the Judgment and Award dtd. 11/7/2017, passed by the learned Member MACT, Goalpara, in MAC Case No. 151/2012, filed under Sec. 166 of the M.V. Act.

(3.) It is to be noted here that vide impugned Judgment and Award dtd. 11/7/2017, the learned Member MACT, Goalpara (Tribunal hereinafter) has directed the appellant to pay a sum of Rs.1,10,600.00 (Rupees one lakh ten thousand and six hundred only) as compensation to the claimant with interest @ 6% p.a. from the date of 6/9/2016, the date of cross-examination of claimant witness no.1, till payment.