NATIONAL INSURANCE CO LTD Vs. YASHINUNGSANG AO

JUDGEMENT

(1.) The respondent No. 1 herein, as claimant had filed MAC Case No. 36 of 2009 before the learned Member, Motor Accident Claims Tribunal, Mokokchung, Nagaland against the Divisional Manager, National Insurance Co. Ltd., owner and driver of Tata Mobile bearing registration No. NL-02/G-6182 stating, inter alia, that the son of the claimant/respondent No. 1, namely, Imlinungkum Ao, died in a vehicular accident on 3rd August, 2009, while he was travelling by the above Tata Mobile handyman, thereby, claiming compensation of Rs. 6,64,000/- for the accidental death of Imlinungkum Ao. The learned Member, Motor Accident Claims Tribunal, Mokokchung, Nagaland after hearing the parties, passed the judgment and award dated 22nd October, 2010 awarding compensation of Rs. 4,58,000/- only in favour of the claimant/respondent No. 1, directing the appellant to make payment of the awarded amount within a period of 30 days and in default to pay interest at 9% per annum from the date of filing of the claim petition.

(2.) This appeal has been preferred against the award dated 22nd October, 2010 passed in MAC Case No. 36/2009 awarding a sum of Rs. 4,58,000/- to the claimant.

(3.) Heard Mr. P.B. Paul, learned Counsel for the appellant. Also heard Mr. Tongpok Pongener, learned Counsel appearing for the claimant/respondent No. 1. I have also perused the materials on record.