RAJESH BHATTACHARJEE Vs. OFFICER-IN-CHARGE, AND ORS.

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 19.8.1994 passed by the Member, Motor Accidents Claims Tribunal, Kamrup, Guwahati, in M.A.C. Case No. 208 (K) of 1989 awarding compensation to the claimant of an amount of Rs. 45,000/ - together with an interest of 10 per cent from the date of the claim petition till payment.

(2.) THE facts for the purpose of disposal of this appeal may be stated as under.

(3.) WE have heard Mr. Bhattacharjee, learned Counsel appearing on behalf of the appellant and Mr. B.P. Bora, learned Sr. Govt. Advocate, Assam, for the respondents.