MORIOM BIBI Vs. DIVISIONAL MANAGER AND 7 ORS

JUDGEMENT

(1.) Heard Mr. AH Laskar, learned counsel for the appellant and Mr. KK Bhatta, learned counsel for Respondent Nos. 1 and 2. Also heard Mr. RK Bhatra, learned counsel for Respondent Nos. 5 and 6.

(2.) The appellant Musstt. Moriom Bibi has preferred the present appeal against the judgment and award dated 27.4.2015 passed by the learned Member, Motor Accident Claims Tribunal, Kokrajhar in MAC Case No. 21/2013 praying for enhancement of the award.

(3.) The case of the appellant-claimant is that on 27.11.2012, while her daughter Manjuma Bibi, aged about 12 years, was travelling in a TATA Indica bearing Registrar No. AS-01- AH/0713, at that time, another vehicle (TATA Magic) bearing Registration No. AS-17/B-1538 coming from the opposite direction collided with the TATA Indica, as a result of which, the appellant's daughter sustained several injuries on her person.