NEW INDIA ASSURANCE CO. LTD Vs. LALSELI

JUDGEMENT

(1.) Heard Mr. Lalfakawma learned counsel for the appellant in MAC.APP No.34 of 2017 and MAC.APP No.35 of 2017 and also heard Mr. Lalchhanliana Khiangte, learned counsel for the respondent No. 1/claimant, Mr. L.H Lianhrima, learned Sr. Counsel for the respondent No.2 and Mr. F. Lalengliana, learned counsel for the respondent No.3 who are all appearing for both the respective respondents in both the cases MAC.APP No.34 of 2017 and MAC.APP No. 35 of 2017.

(2.) The 2(two) appeals are disposed by a Common Order.

(3.) This is an appeal filed by the appellant under Sec. 173 of the Motor Vehicles Act, 1988 challenging the Judgment and Award dtd. 28/6/2017 passed by the Motor Accident Claim Tribunal, Aizawl, in MACT Case No. 19 of 2012 whereby the instant appellant has been directed to pay the respondent No. 1/Claimant compensation for an amount of Rs.5,66,000.00 (Rupees Five Lakhs Sixty Six Thousand only) with an interest calculated @ 9% per annum from the date of filing the MACT No. 19 of 2012 i.e. 29/3/2012 till realization in full.