NATIONAL INSURANCE COMPANY LTD. Vs. YATUP MARDA

JUDGEMENT

(1.) Heard Ms. R. D. Mazumdar, learned counsel for the appellant/insurance company and Mr. T. Son, learned counsel for the respondents/claimant.

(2.) This appeal under Section 173 of the Motor Vehicle Act, 1988 has been filed by the appellant challenging the judgment and award dated 19.06.2015, passed by the learned Member, Motor Accident Claims Tribunal (MACT), Basar in MAC Case No. 67/2012, whereby an amount of Rs. 34,65,000/- (Rupees Thirty Four Lakhs Sixty Five Thousand only) have been awarded as a compensation to be paid to the respondents/claimant.

(3.) The facts leading to filing of the present appeal may briefly be stated as follows: