NEW INDIA ASSURANCE CO. LTD Vs. DRESILLA MAWROH

JUDGEMENT

(1.) Not being satisfied by the common judgment and order dtd. 30/7/2021 passed by the learned Member, Motor Accident Claim Tribunal, East Khasi Hills District, Shillong in MAC Case Nos. 95, 96 and 97 of 2006 respectively, the appellant/New India Assurance Co. Ltd. has now approached this Court with this appeal, inter alia, with a prayer that the said impugned judgment be set aside or be modified.

(2.) Since a common judgment and award was passed by the learned MACT, though three separate appeals were filed by the appellant, it would be prudent and convenient for this Court to consider the pleadings and argument of the parties and to pass a common judgment accordingly.

(3.) Facts admitted by the parties herein is that on 20/4/2006 a motor vehicle accident occurred at about 7.00 pm or so, at a place called Ur -Masi -U -Joh, Smit in the East Khasi Hills District involving a Bus bearing registration No. ML-05-2775.