ORIENTAL INSURANCE CO. LTD. Vs. P.C. BIAKTHANZUALI

JUDGEMENT

(1.) This appeal under Section 173(1) of the Motor Vehicles Act, 1988 has been filed by the Insurance Company challenging the judgment and award dated 12.03.2019 delivered by the Motor Accident Claims Tribunal, North Tripura, Dharmanagar in T.S.(MAC) 32 of 2016 granting compensation of a sum of Rs.44,67,200/- along with 6% interest thereon from the date of presentation of the claim till disbursement of compensation to the wife, children and mother [Respondents 1 to 5] of Late K.Vanlalnghaka on account of his death in a road traffic accident at Noagaon in North Tripura District on 27.08.2015.

(2.) Factual context of the case is as under:

(3.) Wife of the deceased, his 3 minor children including a son and 2 daughters and his mother filed an application claiming compensation of a sum of Rs.55,00,000/- before the MACT at Dharmanagar on account of his death in the said road traffic accident.