MAHESH MAHATO Vs. RAMA DAS AND ORS.

JUDGEMENT

(1.) Heard Mr. BK Jain, learned counsel for the appellant and Mr. R.K. Bhatra, learned counsel for the respondent No. 3.

(2.) This appeal is filed by the claimant against the judgment and award dated 20/07/2012 passed by MACT No. 1, Kamrup, Guwahati in MAC Case No. 1443/2006.

(3.) The claimant Mahesh Mahato sustained injury in a motor vehicle accident on 01/12/2005 involving the vehicle bearing registration No. AS -01/J-0701, owned by the respondent No. 2 and insured with the respondent No. 3.