NILIMA BALA MALI Vs. RANJAN CHANDRA BRAHMA

JUDGEMENT

(1.) Heard Mr. T.J. Mahanta, learned Senior Counsel assisted by Mr. J. Sarmah, learned counsel for the appellants; Mr. A.K. Ray, learned counsel for the respondent No. 1; Ms. R.D. Mazumdar, learned counsel for the respondent No. 2; and Ms. M.D. Borah,, learned standing counsel for the Transport Department.

(2.) In this appeal, under Sec. 173(1) of the Motor Vehicles Act, 1988, the appellants have put to challenge the correctness or otherwise of the Judgment and Award dtd. 12/3/2020, passed by the learned Member, MACT No. 2, Kamrup (M) at Guwahati, in MAC Case No. 503/2014.

(3.) It is to be noted here that vide impugned Judgment and Award dtd. 12/3/2020, the learned Member, MACT No. 2, Kamrup (M) at Guwahati, in MAC Case No. 503/2014, has directed the respondent No. 2 to pay a sum of Rs.37,66,378.00 to the appellants being the compensation and also granted liberty to the respondent No. 2 to recover the same from the respondent No. 1. Background Facts:-