UNITED INDIA INSURANCE CO. LTD. Vs. PARUL ROY.

JUDGEMENT

(1.) Heard Mr. A. Ahmed, learned counsel for the appellant Insurance Company. Also heard Mr. S. Bikash, learned counsel for the respondent No. 1.

(2.) The appellant has filed the present appeal against the Judgment dated 04.10.2016 passed by the MACT, Goalpara, in MAC Case No. 168/2015, challenging the compensation amount of Rs. 4,79,000/-, which was awarded to the respondent No. 1/claimant along with interest at the rate of 6% per annum from 13.07.2016 till final payment.

(3.) The case of the claimant/respondent No. 1 in brief is that on 26.05.2011, at about 7:00 a.m, the decease's husband of the claimant, Shri. Tiken Medhi was knocked down on the road by a bus bearing Registratrion No. AS-18-A-0874. Shri. Tiken Medhi was taken to Goalpara Civil Hospital on 26.05.2011 itself at around 9:30 a.m and he was discharged on the same date at around 10:30 a.m. In the Discharge Certificate dated 26.05.2011, issued by the Goalpara Civil Hospital, it was the diagnosis of the Medical Officer as follows:-