ORIENTAL INSURANCE COMPANY LTD. Vs. KITABJAN BIBI

JUDGEMENT

(1.) Heard Mr. Sishir Dutta, learned Senior counsel assisted by Mr. S. Dutta, learned counsel for the appellant. Also heard Mr. K. Bhattacharjee, learned counsel for the respondent Nos.1-4, Mr. S. Sahu, learned counsel for the respondent Nos.5 and 6 and Ms. A. Biyani, learned counsel for the respondent No.7.

(2.) In this appeal, under Sec. 173 of the Motor Vehicles Act, 1988, the appellant Oriental Insurance Company Ltd. has challenged the judgment and award dtd. 10/1/2014 passed by the learned Member, Motor Accident Claims Tribunal (MACT)/ Additional District Judge No.2, Sonitpur (learned Tribunal, for short), in MAC Case No.355/2010. It is to be noted here that vide impugned judgment and award dtd. 10/1/2014, the learned Tribunal has directed the appellant herein to pay a sum of Rs.21,49,955.00with interest @7.5% per annum from the date of filing of the claim petition i.e. 15/11/2010, till payment to the respondent No.1/claimant.

(3.) The backgrounds fact, leading to filing of the present appeal is briefly stated as under:-