TINGZADIM Vs. KUBER MOIRANGTHEMCHA

JUDGEMENT

(1.) Heard Mr. H. Dijen, learned counsel appearing for the appellants and Mr. A. Deni Sharma, learned counsel appearing for the respondents.

(2.) This appeal has been filed by widow and 4 (four) minor boys of late Khaizakhap Neihsiel challenging the order of Motor Accident Claims, Tribunal, Bishnupur dismissing the Motor Accident Claim Case No. 3 of 2014 on 16.10.2015.

(3.) On 14.05.2014 Khaizakhap Niehsiel, driver working under respondent No. 1 namely, Kuber Moirangthemcha and owner of Car i-20 (Magna) being registration No. AS-01-AR/0283 met with an accident at Gelnest Laurkhairalong along NH 150 and succumbed to the injuries. An FIR was registered by the Moirang Police Station being No. 43 (5) 2014 MRGP. under section 279/427/304A I.P.C. The car owned by respondent No. 1 was insurer with respondent No. 2 namely, Branch Manager, United India Insurance Company Ltd. Khoyathong Road, Imphal West Manipur.