LAWS(GAU)-2010-2-4

STATE OF MIZORAM Vs. H LALBIAKTLUANGI

Decided On February 24, 2010
STATE OF MIZORAM Appellant
V/S
H.LALBIAKTLUANGI Respondents

JUDGEMENT

(1.) Heard Mrs. Helen Dawngliani, learned Government Advocate, appearing for the appellant/State and Mr. C. Zoramchhana, learned Counsel who appears on behalf of the sole respondent.

(2.) This appeal is directed against the Judgment and Award dated 30.3.2009 passed by the learned Member-Cum-Presi-ding Officer, Motor Accident Claims Tribunal, Aizawl, in MACT Case No. 92 of 2007 awarding a sum of Rs. 5,63,830/-(Rupees Five Lakhs Sixty- three Thousand Eight Hundred and Thirty) with interest at the rate 9% per annum from the date of filing to be paid by the State.

(3.) The ground of appeal is mainly in regard to the assessment of the monthly income of the deceased and the medical expenses beyond the prescribed limit in the second schedule corresponding to Section 163-A of the Motor Vehicles Act.