NEW INDIA ASSURANCE COMPANY LTD. Vs. LEFSTONE NONGRUM

JUDGEMENT

(1.) Assailed in this appeal is the judgment dtd. 25/4/2024 passed by the learned Member, Motor Accident Claims Tribunal (MACT), RiBhoi District, Nongpoh in MACT Case No. 59 of 2015 by which judgment an award of 13,68,520/- (rupees thirteen lakh sixty-eight thousand five hundred twenty) only along with interest @ 9 percent from the date of filing of the claim petition, that is, 11/3/2014 till payment of the same was awarded in favour of the respondent No. 1/claimant.

(2.) Mr. S. Jindal, learned counsel for the appellant/New India Assurance Company Ltd. has submitted that the appellant being highly aggrieved and dissatisfied with the impugned judgment and award has approached this Court with a prayer to set aside/modify the same and/or to pass any order or orders as deem fit and proper by this Court.

(3.) The learned counsel at the outset has led this Court to the background facts of the case to say that it is an admitted fact that on 13/5/2013 at about 4.20 pm a motor vehicle accident had occurred at Byrnihat, Ri-Bhoi District involving a truck No. AS 01 DD 2151, the result being that the minor son of the claimant sustained injuries. Apart from the police registering a case being Nongpoh P.S. Case No. 71(05)2013 under Sec. 279/338 IPC against the respondent No. 3 (driver of the said truck) the respondent No. 1/claimant has also preferred a claim application under the relevant provisions of the Motor Vehicles Act, 1988 before the MACT, Ri-Bhoi, Nongpoh which was registered as MACT Case No. 59 of 2015.