NEW INDIA ASSURANCE CO. LTD Vs. BIPIN KHODAL

JUDGEMENT

(1.) Heard Mr. A Ahmed, learned counsel for the appellant and Mrs. R Choudhury, learned amicus curiae.

(2.) This is an appeal under Section 173 of the Motor Vehicles Act, 1988, filed by the appellant, New India Assurance Company challenging the judgment and award dated 24.01.2003 passed by the MACT, Tezpur in M.A.C Case No.465/2008.

(3.) The brief facts of the case is that, the claimant sustained grievous injury on his hand in a vehicular accident involving the motor vehicle bearing registration No.AS-12 C/9753, owned by respondent No.2 and insured with the appellant. As a result of the injury, the right thumb of the claimant had to be amputated. The claimant filed an application before the MACT, Tezpur seeking compensation for sustaining injury and the learned Tribunal passed an award of Rs.6,22,000/- in favour of the claimant and directed the appellant/insurance company to satisfy the award with interest @9% from the date of filing of the claim petition.