SABENA LAPANG Vs. RELIANCE GENERAL INSURANCE

JUDGEMENT

(1.) THIS instant appeal is directed against the impugned judgment and order dated 05 -07 -2012 passed by the learned Member, Motor Vehicle Claims Tribunal, Shillong in MACT Case No. 19 of 2010.

(2.) THE facts of the case in short is that the deceased one Shri. Sham Pradhan died on 28 -04 - 2010 at about 5:45 a.m. at Dhankheti, Shillong due to an accident. Thereafter, Po lice registered a case as IJD Case. Subsequently, the claimant filed an application before the Motor Accident Claims Tribunal, Shillong praying for compensation at the tune of L 13,30,000/ -. The learned Tribunal is - sued notice to the opposite party but it appears that the opposite party remained absent nor filed written statement against the claim before the learned Tribunal.

(3.) THEREAFTER , the learned Tribunal has examined the claimant and the 1/0 as CW 1 and CW 2 and came to the conclusion which is reproduced herein below :