ORIENTAL INSURANCE CO LTD Vs. NEHUMBEMO PATTON

JUDGEMENT

(1.) HEARD Mr. T.B. Jamir, learned counsel for the appellant, Insurance Co. Ltd., Dimapur, and Mr. C.T. Jamir, learned Sr. counsel appearing for Respondents/Claimants Nos. 1 to 9.

(2.) THIS appeal has been preferred by the Oriental Insurance Co. Ltd., Dimapur, against the Judgment and Award dated 9.4.2007, passed by the learned Member, Motor Accident Claims Tribunal-II, Dimapur, in MAC Case No. 75/05, whereby the claimants were awarded an amount of Rs. 3, 60,000/- and 9% interest over the awarded amount in default of payment of the balance amount of Rs. 3, 10,000/- within 30 days from 9.4.2007.

(3.) A copy of the Judgment and Order dated 22.11.2010 having been perused by Mr. T.B. Jamir, learned counsel for the appellant, he submits that he was not aware of the aforesaid Judgment and Order dated 22.11.2010 rendered in MAC No. 33 (K) 2007 as also the filing of three other cases, and having regard to the aforesaid, he submits that he is not urging the point that the accident had not occurred due to rash and negligent driving of the driver.