ABIDA BEGUM Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Heard Mr. A. T. Sarkar, learned counsel for the appellants. Also heard Ms. R. D. Mozumdar, learned counsel for the respondent No. 1 and Mr. A. Kalam, learned counsel for the respondent No. 3.

(2.) This is an appeal filed against the judgment dated 06.04.2018, passed by the MACT No. 1, Kamrup in MAC Case No. 2628/2015, by which the learned Tribunal has awarded compensation of Rs.9,32,500/- with interest @ 7% per annum from 18.05.2017 till final payment.

(3.) The facts of the case in brief is that the husband of the appellant No. 1 and the father of the appellant Nos. 2, 3 & 4 died in a motor vehicular accident on 03.09.2015. A claim petition was filed under Section 166 of the M.V. Act, 1988 and the learned Tribunal thereafter awarded the compensation amount as reflected above.