RANJIT DAS Vs. NEW INDIA ASSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Heard learned counsel for the respondents Mr. S Dutta and Mr. S K Goswami. None appeared on behalf of learned counsel for the appellant.

(2.) The present appeal has been preferred against the impugned order and award dated 06.09.2005 vide MAC Case No. 836/2002 passed by the Ld. Member, Motor Accident Claims Tribunal, Kamrup, Guwahati.

(3.) The present appellant/ claimant preferred the claim petition before the learned tribunal claiming compensation on account of injury he sustained in the Road Traffic Accident.