ORIENTAL INSURANCE CO LTD Vs. H LALCHAWIMAWIA

JUDGEMENT

(1.) Heard Mr. Lalremtluanga, learned counsel for the appellant /Insurance Company and Mr. F. Lalengliana, learned counsel for the respondent No. 1/claimant. No one appears for the respondent Nos. 2 and 3.

(2.) The appellant has challenged the Judgment and Award dated 31.01.2018 passed in MACT Case No. 42/2016, whereby compensation amounting to Rs. 26,20,400/- alongwith interest @ 7% per annum, from the date of filing of the petition till final payment has been awarded.

(3.) The appellant's only ground of challenge in the appeal petition, against the impugned Judgment and Award, is that the income of the deceased was not proved.