NATIONAL INSURANCE COMPANY LTD Vs. SMTI KHELI

JUDGEMENT

(1.) Heard Mr. B.N. Sarmah, learned counsel for the appellant and Mrs. Aphien for the respondents/claimants.

(2.) On 12.9.1998 an accident occurred between Auto Rickshaw bearing registration No. NLO-1-T/3835 and bus bearing registration No. NLO-5/B/0119 as a result of which the husband of the clamant/respondent 0late Medohol Angami suffered grievous injuries and was taken to Cvil Hospital, Dimapur where he succumbed to injuries.

(3.) For the death of her husband, the respondent/claimant filed claim petitiom on 8.10.1998 before the Motor Accident Claims Tribunal, Dimapur which was registered as MAC No. 104/98. The respondents No. 3 and 5 contested the claim by filing written statement before the learned Tribunal, and the learned Tribunal framed as many as 8(eight) issues. Two witnesses including the claimant were examined on behalf of the claimant and one witness was examined by the Insurance/appellant. The learned Tribunal, after considering all the evidences on records awarded the compensation of Rs.6,16,360 in all by judgment and order dated 6.12.2000. Against the said award, the appellant/Insurance Company paid a sum of Rs.50,000/- as interim relief and another sum of Rs.1,50,000/- at the time of filing of this appeal. Another sum of Rs.25,000/- was deposited to this Registry on 5.3.2001 as per the statutory provision.