MANJU KARMAKAR AND OTHERS Vs. HAFIF AND ANOTHER

JUDGEMENT

(1.) Heard Mr. S. Dutta, learned Sr. Counsel and Mr. A.K. Gupta, learned counsel.

(2.) Both the appeals are directed against the judgment and award dated 25.07.2012 passed by the learned MACT, Tinsukia in MAC Case No. 20/2010.

(3.) The undisputed facts in these appeals are that one Shiv Nath Karmakar died in a motor vehicle accident on 03.12.2009, involving vehicle bearing registration No. AS-01- F-0993 owned by the respondent No. 7 (in MAC No. 25/2014) and insured with the appellant (in MAC App. No. 24/2014). The age of the victim was 35 years at the time of accident and the accident occurred due to the rash and negligent driving of the offending vehicle.