NATIONAL INSURANCE CO LTD Vs. R WONGHIUBA

JUDGEMENT

(1.) Heard Mr. B.N. Sarmah, learned counsel for the petitioner as well as Mr. A. Zhimomi, learned counsel for the respondents.

(2.) The case in brief is that on 9.2.1998 the deceased R. Throngso was travelling from Tuensang to Kohima in Gypsy bearing registration No. NL-10-2114, While escorting the minister at around 6.30 p.m. in between Silonijan and Bokajan the vehicle met with an accident with night super bus bearing registration No. NL-01-0835 which came from the opposite direction. Due to injuries sustained in the said accident the deceased died at Metro Hospital, Dimapur on the same day. For the death of deceased his parents, two brothers and two sisters submitted claim petition before the M.A.C.T. at Dimapur. The case was registered as M.A.C.T. No. 20 of 1998.

(3.) By judgment dated 8.4.1999, the learned Tribunal awarded compensation as follows: <FRM>JUDGEMENT_1768_ACJ_2004Html1.htm</FRM>