VANLALHRIATA Vs. MALSAWMTLUANGA CHAWNGTHU

JUDGEMENT

(1.) Heard Mr. A.R. Malhotra, learned counsel for the appellant/claimant. Also heard Mr. Lalremtluanga, learned Standing counsel Oriental Insurance Company appearing for the respondent No. 4 and Mr. Roshan Subedi, learned counsel appearing for the respondent No. 5. None appears for the respondent Nos. 1, 2 & 3.

(2.) Be it stated herein that the respondent Nos. 1 & 3 were served notice by way of Dasti, while the respondent No. 2 was served notice in a substituted manner by newspaper publication. The notices served upon them have been filed by the appellant by way of an affidavit. As such, notice on the respondent Nos. 1, 2 & 3 are complete.

(3.) This is an appeal filed by the appellant/claimant against the Judgment & Award dated 24.09.2015 passed by the Member cum Presiding Officer, Motor Accident Claims Tribunal (the Tribunal), Aizawl in MACT Case No. 16/2013 dismissing the claim of the appellant, which was filed under Section 163 A of the MV Act, 1988 (MV Act).