NATIONAL INSURANCE COMPANY LIMITED Vs. DILIP DAS

JUDGEMENT

(1.) Heard Mr. H. Buragohain, learned counsel for the appellant and Mr. A. T. Sarkar, learned counsel for the respondent No. 1.

(2.) In this appeal, under Sec. 173 of the Motor Vehicles Act, 1988, the appellant, namely, National Insurance Company Limited has challenged the Judgment and Award, dtd. 20/7/2015, passed by the learned Additional District Judge No. 2, Kamrup (M), Guwahati, in MAC Case No. 2209 of 2013.

(3.) It is to be noted here that vide the impugned Judgment and Award, dtd. 20/7/2015; the learned Tribunal has directed the appellant herein to pay a sum of Rs.1,65,300.00 to the respondent No. 1, together with interest @ 6% per annum; from the date of filing of the claim petition till realization.