NATIONAL INSURANCE CO. LTD. Vs. JOHMON THANGA KIPA

JUDGEMENT

(1.) Heard Ms. S. Roy, learned counsel for the appellant. Also heard Mr. R. P. Sarmah, learned Senior Counsel assisted by Ms. M. Bora, learned counsel for the respondent Nos. 1 to 5; and Mr. A. K. Gupta, learned counsel for the respondent Nos. 6 and 7.

(2.) This appeal under Sec. 173 of the Motor Vehicles Act, 1988 has been filed by the appellant challenging the judgment and award dtd. 22/3/2012, passed by the learned Member, Motor Accidents Claims Tribunal, Tinsukia, Assam, in MAC Case No. 81/2010. By the said judgment, the present respondents/claimants were awarded an amount of Rs.69,38,560.00 (Rupees sixty-nine lakhs thirty-eight thousand five hundred sixty only), along with interest at the rate of 6% per annum from the date of the order till full and final realization, on account of the death of the deceased, namely Dr. Rabhi Kipa @ Robi Kipa, in a road traffic accident on 14/3/2010.

(3.) The facts leading to the filing of this appeal are as follows: