NEW INDIA ASS CO LTD Vs. ANWARA BEGUM

JUDGEMENT

(1.) Heard Mr. K. K. Bhatta, learned counsel for the appellant and Md. Giash Uddin, learned counsel for the claimant/respondent.

(2.) This appeal is by the Insurance Co. against the judgment and award dated 25-06-2010 passed by the MACT, Hajoi in MAC Case No. 417/2009.

(3.) Husband of the claimant, late Monir Ali died in a motor vehicle accident on 25-07-2008, involving the vehicle bearing registration No. AS-07-6278, owned by the respondent No. 2 and insured with the appellant New India Assurance Co. Tribunal granted a compensation of Rs. 4,50,000/- with interest @ 8.5%.