RATNA GHOSH Vs. AMARJIT SINGH

JUDGEMENT

(1.) Heard Mr. S. Chauhan, learned counsel for the appellants. Also heard Ms. R. D. Mozumdar, learned counsel appearing for the respondent Nos. 3 and 5.

(2.) This Appeal under Sec. 173 of the MV Act, 1988 has been filed by the claimants/appellants impugning the judgment and award dtd. 30/6/2022 passed in MAC Case No. 1011/2012 by the learned Member, Motor Accident Claims Tribunal No. II, Kamrup(M), Guwahati whereby the respondent New India Assurance Company Limited (respondent No. 3) was directed to pay a compensation amount of Rs.8,64,500.00 (Rupees Eight Lakh Sixty Four Thousand Five Hundred) to the claimants within a period of thirty days from the date of the judgment, along with an interest @ 7.5% per annum from the date of filing of the evidence on affidavit i.e., 12/3/2021 till the date of payment.

(3.) The facts relevant for consideration of the instant MAC Appeal, in brief, are as follows:-