NATIONAL INSURANCE CO. LTD. Vs. MILANTI REANG

JUDGEMENT

(1.) The insurer assailed the impugned award on the following two points:

(2.) This Court, will not to go into the other issues, save and except take note of certain undisputed facts. On 25/1/2014, Bimal Joy Reang was hit by a motor vehicle bearing registration No. TR-04-A-1686 (Max), as a result of which he sustained injuries. Despite medical treatment, he could not survive and died on the following day i.e. 26/1/2014.

(3.) His parents filed a claim petition under Sec. -166 of the Motor Vehicles Act in which, based on the pleadings of the parties, the tribunal framed issues which stand decided in favour of the claimants, with the tribunal determining the total amount of compensation payable to the claimants as Rs.5,00,000.00. Operative portion of the award reads as under: