SIBA PRASAD GHOSH Vs. MRS. ANIMA NEOG

JUDGEMENT

(1.) Heard Mr. S. Banik, learned counsel appearing for the appellant. Also heard Dr. R. Sarmah, learned counsel for appearing for the respondent No. 1/ claimant and Mr. R. Sarma, appearing for the respondent No. 3.

(2.) By filing this appeal under Sec. 173 of the Motor Vehicles Act, 1988, the appellant has challenged the judgment and award dated 26.04.2010 passed by the learned Member, M.A.C.T., Jorhat in M.A.C. Case No. 38/2007. The appellant herein was arrayed as Opp. Party No.1 in the said MAC Case and he is the registered owner of the motorcycle bearing No. AS-03 D/2588, which was involved in a road accident on 06.05.2005.

(3.) Smt. Anima Neog, the Respondent No.1 herein was the claimant before the Motor Accident Claims Tribunal, Jorhat (hereinafter referred to as the "Tribunal") and she had filed a claim for Rs. 10,50,00.00 as compensation on account of death of her husband, Late Suresh Neog, in a road traffic accident.