BANTI DEKA Vs. ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Heard Mr. A. Mannaf, learned counsel for the appellants. Also heard Mr. R. Goswami, learned counsel for the respondent no. 4, Mr. S.K. Goswami for respondent no.1 and Mr. A. Khan, learned counsel for respondent nos. 2 and 3.

(2.) The appellant has challenged the Judgment dated 12.06.2017 passed by the MACT No. 3, Kamrup (Metro) in MAC Case No. 766 of 2010 on the ground that the learned Tribunal has not awarded future prospects to the claimants and that the learned Tribunal has wrongly applied the multiplier of 14 instead of 15.

(3.) The brief facts of the case is that due to an accident involving an Indica Car bearing Registration No. AS-01-AB-0804 and a Mahindra Savari Tourist Taxi bearing Registration No. AS-11-X-4009, the deceased Paramananda Deka received grievous injuries on 29.12.2009. He died of his injuries on 04.01.2010. The claim-petition was filed and in the proceedings, the learned Tribunal came to a finding that the offending vehicle was the Mahindra Savari Tourist Taxi. In fact the driver of the Mahindra Savari Tourist Taxi was also charge-sheeted by the Police in a criminal case due to rash and negligent driving involving the said accident.