ORIENTAL INSURANCE COMPANY LTD Vs. SANTANA PAUL

JUDGEMENT

(1.) Heard Mrs. G. Purkayastha, learned counsel for the appellant and Mr. M. Sharma, learned counsel for the respondent No. 1.

(2.) The present appeal under Section 173 of the Motor Vehicles Act, 1988 has been filed assailing the judgment and award dated 6.3.2018 passed by the Learned Member, Motor Accidents Claims Tribunal, Shillong, in MAC No. 23 of 2010, which was subsequently Re-registered as MAC No. 182 of 2013.

(3.) The facts leading to the instant appeal is that the respondent No. 1/ claimant had filed a claim petition under Section 166 of the Motor Vehicles Act, 1988 before the Ld. Motor Accident Claims Tribunal, Shillong, claiming for grant of compensation on account of the death of her son Late Akhil Paul in a motor vehicle accident which took place on 08.11.2009. The deceased Shri. Akhil Paul was travelling in a tourist cab driven by the Respondent No. 2 where they met with an accident near Mawlai Mawiong while on the way to Shillong.