ORIENTAL INSURANCE COMPANY LTD. Vs. PARTHA PRATIM HAZARIKA

JUDGEMENT

(1.) Heard Ms. R. D. Mozumdar, learned counsel for the appellant in MAC Appeal No. 585/2019 and respondent No. 3 in MAC Appeal No. 384/2019, and Mr. R. Dubey, learned counsel for the respondent No. 1 in MAC Appeal No.585/2019 and appellant in MAC Appeal No. 384/2019. Also heard Ms. S. Deb,learned counsel for the respondent No.5 in both the appeals.

(2.) In MAC Appeal No. 585/2019, filed under Sec. 173 (1) of the Motor Vehicles Act, 1988, the appellant (The Oriental Insurance Co. Ltd.) has put to challenge the correctness or otherwise of the Judgment and Award dtd. 21/12/2018, passed by the learned Member MACT, Kamrup (M), Guwahati, in MAC Case No. 167/2011, filed under Sec. 166 of the M.V. Act.

(3.) It is to be noted here that vide impugned Judgment and Award dtd. 21/12/2018, the learned Member MACT, Kamrup (M) has directed the appellant in MAC Appeal No. 585/2019 to pay a sum of Rs.6,85,963.00 along with interest @ 6% per annum, from the date of filing of the claim petition. Background Facts: