SHRIRAM GENERAL INSURANCE CO. LTD. Vs. DULUMONI DEKA

JUDGEMENT

(1.) Heard Mr. R. Goswami, the learned counsel appearing on behalf of the appellant Insurance Company and Mr. S. Das, the learned counsel appearing on behalf of the respondent Nos. 1 to 5. None appears on behalf of the respondent Nos. 6 and 7.

(2.) This is an appeal filed under Sec. 173 of the Motor Vehicles Act, 1988 (for short 'the Act of 1988') challenging the judgment and award dtd. 8/4/2024 passed by the learned Member, Motor Accident Claims Tribunal, No.1, Kamrup (Metro) at Guwahati (for short 'the learned Tribunal') whereby the learned Tribunal awarded an amount of Rs.53,38,941.00 along with interest @9% per annum from the date of filing of the evidence on affidavit of the PWs i.e. 26/11/2019 till realization.

(3.) Mr. R. Goswami, the learned counsel appearing on behalf of the appellant Insurance Company submitted that by way of the present appeal, the appellant Insurance Company urges the following grounds of objection: