MINARA BEGUM Vs. DIVISIONAL MANAGER

JUDGEMENT

(1.) Date 15-11-2019 Heard Mr. J.P. Sarma, learned counsel for the appellant. No one appears for the respondents.

(2.) This is an appeal against the Judgment and Award dated 29.11.2008 passed by the MACT, Goalpara in MAC Case No. 4232003, by which compensation amount of Rs. 55,289- has been awarded, along with interest @ 6% per annum from the date of filing the claim petition, i.e., 16.10.2003 till final payment, on account of the injury sustained by the claimant's daughter in a motor vehicular accident.

(3.) The brief facts of the case is that the claimant's daughter was travelling in a ASTC bus bearing Registration No. AS-01L-9818, which met with an accident after hitting a culvert on National Highway 37.