SAIMAN MAHILARY Vs. UNITED INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) The appellant in this case is Sri Saiman Mahilary, who is aggrieved by the quantum of compensation and he has prayed for enhancement of the compensation. The respondents in this case are the United India Insurance Co. Ltd., the Branch Manager of United India Insurance Co. Ltd., Sri Kanaj Kumar Brahma, who was the owner of the offending vehicle and Sri Jwngsar Basumatary, who was the driver of the offending vehicle and are arrayed as respondents No. 1 to 4 respectively.

(2.) It is submitted that the appellant has spent more than Rs.4,00,000.00 (Rupees Four Lacs) as medical expenses but a lesser amount was awarded by the learned Tribunal. It is also submitted that the Insurer did not adduce proper evidence. It is also contended that the Tribunal has ignored that the driver was holding a valid driving license.

(3.) The appellant is aggrieved by the judgment and order dtd. 19/12/2015 of the learned Trial Court passed in MAC Case No. 64/2014.