STATE OF MIZORAM Vs. K LALNGILNEIA

JUDGEMENT

(1.) Heard Mrs. Helen Dawngliani, learned Government Advocate for the State Appellants and Mr. Micheal Zothankhuma, learned Counsel appearing for and on behalf of the Respondents.

(2.) In challenge is the judgment and award dated 28.10.2009 passed by Member-cum-Presiding Officer, MACT, Aizawl in MAC Case No. 20 of 2008 whereby and where-under a sum of Rs. 11,54,000/- (Rupees eleven lakhs fifty four thousands) has been awarded as compensation in favour of the claimant-Respondent Nos. 1 and 2 herein on account of death of their mother in a vehicular accident.

(3.) Being dissatisfied with the judgment and award dated 28.10.2009, the opposite party in MAC Case No. 20 of 2008 as Appellants have approached this Court challenging the legality and correctness of the judgment and award.