RUSHENA BEGUM Vs. REGIONAL MANAGER AND 8 ORS

JUDGEMENT

(1.) Heard Mr. B. Baishya, leaned counsel for the appellant and Ms. M. Choudhury, learned counsel for the Respondent/Insurance Company.

(2.) This appeal is directed against the judgment and award dated 04.09.2012 passed by the MACT, No. 2, Kamrup, Guwahati in MAC Case No. 514/2006.

(3.) Abdul Majid, the husband of the appellant No. 2 died in a motor vehicle accident on 29.02005, involving vehicle bearing registration No. AS-04-A-9849, owned by the respondent No. 2 and insured with the respondent No. 1, New india Assurance Co. Ltd. The claimant approached the MACT seeking compensation and the learned Tribunal awarded a compensation of Rs. 2,13,600/- with interest @ 6% from the date of filing of the claim petition.