NEW INDIA ASSURANCE CO LTD Vs. LALTHIANGHLIMI

JUDGEMENT

(1.) Heard Mr. A.M. Malhotra, learned Counsel for the appellants and Mr. Zochhuana, learned Counsel for the respondents. The appellants are Insurance Companies and they are aggrieved by an award dated 14th July, 2009, passed by the M.A.C.T., Aizawl in M.A.C. Case No. 56/06.

(2.) Admittedly the respondent No. 1 (the claimant) was injured in a motor accident and suffered 35% permanent disability. The disability was in the nature of fracture traverse L-l(2)(3) fracture L-3 spinal.

(3.) The Claimant was doing her own business and earning an amount of Rs. 3,500 per month. She has undergone treatment with several doctors and she claimed to have spent Rs. 27,000 on her medical treatment This is admitted by the appellants.