ORIENTAL INSURANCE CO. LTD. Vs. ALOK SAIKIA

JUDGEMENT

(1.) Heard Mr. S. Dutta, learned senior counsel, assisted by Ms. N. Modi, learned counsel appearing for the appellant.

(2.) None appears on call for respondent although notices have been duly served. Hence, the appeal is heard ex-parte against the respondent.

(3.) By this appeal under section 173 of the Motor Vehicles Act, 1988, the appellant has challenged the judgment and award dated 03.06.2009 passed by the learned Member, Motor Accident Claims Tribunal, Jorhat in MAC Case No. 10 of 2007, thereby awarding compensation of Rs. 25,000/- against the appellant, to be paid along with interest @ 9% per annum.