ORIENTAL INSURANCE COMPANY LTD Vs. TOSHIBA PONGNER

JUDGEMENT

(1.) Heard Mr. T. B. Jamir, learned counsel, appearing for the appellant. Also heard Mr. Tongpok Pongener, learned counsel, appearing for the sole respondent.

(2.) The respondent, namely, Shri Toshiba Pongner, who was the owner of the offending vehicle, bearing Registration No. NL-02-E/ 2575 (Scooter), met with an accident, on 17.07.2007, while riding the Scooter aforesaid and as a result he sustained injuries, requiring medical treatment. Accordingly, the claimant preferred a claim case being MAC Case No. 21/2007, before the Motor Accident Claims Tribunal, Mokokchung, Nagaland, seeking compensation.

(3.) The claim of the claimant-respondent was contested by the Oriental Insurance Company Ltd., Dimapur, Nagaland i.e. the present appellant.