ORIENTAL INSURANCE CO LTD Vs. TAMCHI LANGNIA

JUDGEMENT

(1.) By making this application under Article 226 read with Article 227 of the Constitution of India, the petitioner, namely, M/s Oriental Insurance Co. Ltd. has challenged the legality and validity of the award, dated 26.3.2001, passed by the learned Member, Motor Accident Claims Tribunal, Lower Subansiri, District Ziro, Arunachal Pradesh, in MAC Case No. 1 of 1999.

(2.) For the sake of brevity, the impugned order, dated 26.3.2001, aforementioned is quoted hereinbelow :

(3.) I have perused the materials on record including the impugned order. I have heard Mr. S. Dutta, learned counsel for the petitioner, and Mr. M. Batt learned counsel appearing for the respondent Nos. 1 and 2. I have also heard Mr. B. L. Singh, learned Senior Govt. counsel appearing on behalf of the respondent No. 3.