SUNITA URANG Vs. ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Heard Shri A. K. Gupta, learned counsel for the appellants. Also heard Ms. R. D. Mozumdar, learned counsel for the respondent No. 3- The Oriental Insurance Company.

(2.) The present appeal has been preferred under Section 173 of the Motor Vehicle Act, 1988, praying for enhancement of the compensation against a judgment dated 28.07.2011, passed by the learned Motor Accident Claims Tribunal, Tinsukia in M.A.C.T. Case No. 113/2010.

(3.) As a broad consensus has been arrived at in the Bar between the parties, the facts of the case is not required to be elaborately stated. However, briefly, the facts, as projected, are as follows.