NEW INDIA ASSURANCE CO LTD Vs. LALTHLANAWMA

JUDGEMENT

(1.) Both these appeals arise out of an Award dated 22.7.2009 passed by the Motor Accident Claims Tribunal, Aizawl in MAC Case No. 55/06.

(2.) The Claimant before the Tribunal is the minor son of Smt. Malsawmkima, aged about 29 years. She died as a result of an accident and the claim was preferred by her minor son through his next friend and guardian, that is the maternal grandfather.

(3.) The deceased was working in the Public Works Department of the Government of Mizoram as a Muster Roll Worker on a monthly salary of Rs. 4,186.