STATE OF NAGALAND Vs. RASHAMONG CHANG

JUDGEMENT

(1.) Heard Mr. B. N. Sarmah, learned Counsel, assisted by Mr. Imtiwapang, learned Counsel, appearing for the Appellant. Also heard Mr. Tongpok Pongener, learned Counsel, appearing for the Respondents.

(2.) These set of appeals, filed by the same Appellant, involve same question of law and similar facts. The parties in the said appeals are represented by the same set of Advocates and the impugned orders, dated 10.03.2008, have arisen out of the same vehicular accident.

(3.) The claimants in MAC Case No. 24/2007, MAC Case No. 25/2007, MAC Case No. 28/2007 and MAC Case No. 29/2007, met with a vehicular accident, involving the offending vehicle bearing Registration No. NL-11-0641 (Mini Tata), owned by the present Appellant i.e. Deputy Inspector General of Police, Nagaland, Kohima. The claimants, who sustained injuries in the said vehicular accident, prayed for an interim relief under Section 140 of the Motor Vehicles Act, 1988 (hereinafter called 'the M.V. Act'). Accordingly, the learned Member, Motor Accident Claims Tribunal, Mokokchung, Nagaland, by his order, dated 10.03.2008, passed in the above mentioned MAC cases, granted interim relief amounting to Rs. 25,000/- to each of the claimants under the principle of 'no fault liabilities'.