STATE OF MANIPUR Vs. MAIBAM NINGOL MAIBAM ONGBI

JUDGEMENT

(1.) HEARD Mr. N. Ibotombi, learned sr. Counsel for the appellants and Mr. Rajesh, learned counsel for the respondents.

(2.) THIS is an appeal filed by the State (non ­ applicant No.1 and 2) under Section 173 of the Motor Vehicle Act (for short hereinafter called ­ "The Act") against the award dt 14.12.2007 passed by the Presiding Officer in Motor Accident Claims Case No. 107 of 2002.

(3.) SO the question which arises for consideration in this appeal filed by the State (non applicant in claim petition) is whether Tribunal was justified in allowing the claim petition of the Claimants and if so, whether it was justified in awarding a total compensation of Rs. 5,45,840/ - to the claimants for the death of ­ Maibam Gunachandra.?