NATIONAL INSURANCE COMPANY LTD Vs. PAPY BLAYU TAYUM

JUDGEMENT

(1.) Heard Mr. B. Ghosh, learned counsel for the appellant and also heard Mr. L. Perme, learned counsel for the respondents.

(2.) Appeal, No. 03 (AP) 2021, is directed against the impugned judgment and award, dtd. 19/2/2021, passed by the learned Member, Motor Accident Claim Tribunal (for short, 'MACT'), West Kameng District, Bomdila, Arunachal Pradesh in M.A.C. Case/No.7/17. It is also to be noted here that vide the impugned judgment and award, dtd. 19/2/2021, the learned Member, MACT, Bomdila has directed to pay a sum of Rs.17,95,000.00 along with interest @ 9% per annum from the date of filing the claim petition till realization of the amount to the respondent No.1 Smti. Papy Blayu Dodum @ Tayum.

(3.) The factual background leading to filing of the present appeal is briefly, stated as under: