ORIENTAL INSURANCE COMPANY LTD. Vs. PUTULI BARMAN

JUDGEMENT

(1.) Heard Mr. S.Dutta, learned Senior Counsel for the appellant. Also heard Mr. Mollah Khan, learned counsel for the respondents.

(2.) This appeal is directed against the Judgment and Award dtd. 4/12/2024 passed by the learned Member, Motor Accident Claims Tribunal, Bongaigaon in MAC Case No. 144/2022 under Sec. 173 of the Motor Vehicle Act, 1988.

(3.) The facts of the case may be briefly recounted.