ORIENTAL INSURANCE CO LTD Vs. RODINGLIANI

JUDGEMENT

(1.) Heard Mr. S.N. Meitei, learned Counsel appearing for the Appellant. Also heard Mr. Lallianzuala Sailo, learned Counsel appearing for the Respondent No. 1. None appears for the Respondent No. 2.

(2.) By this appeal, filed under Section 173 of the Motor Vehicles Act, 1988, the Judgment and Award dated 12.1.2009. passed by the Learned Member, Motor Accidents Claims Tribunal, Aizawl in MACT Case No. 113 of 2003 has been challenged.

(3.) The son of the claimant, namely, Mr. Lalfamkima, met with a vehicular accident and sustained injuries as a result of which he died. On the death her son, the claimant claimed a compensation by filing a claim petition under the Motor Vehicle Act. The Learned Member, Motor Accident Claims Tribunal by his Judgment and Award, dated 4.2.2005, awarded a compensation of Rs. 9,78,000/- in addition to Rs. 50,000/-, paid under no fault liability scheme, with an interest at the rate of Rs. 9% per annum thereon.