AIZAWL BENCH ORIENTAL INSURANCE CO LTD Vs. DARREMI

JUDGEMENT

(1.) As per the given cause-title this is an appeal filed by the Oriental Insurance Co. Ltd., Aizawl, under Section 173 of Motor Vehicles Act, 1988 (as amended up-to-date) against the judgment and order (instead of'order' it should have been mentioned as 'award') dated 14.02.2002 passed in MACT Case No. 115/99 by MACT, Aizawl.

(2.) Respondent/claimant Darremi, has stated that she was travelling in a bus, bearing registration No. MZ-02/0223, which met with an accident on 25.3.99 and she sustained injuries resulting to her disablement to the extent of 70%. That the vehicle was insured with Oriental Insurance Company (the present appellant) etc.

(3.) The case was settled by the Tribunal awarding a compensation of Rs. 1,77,000/- with 12% interest per annum from the date of judgment and award passed by MACT, Aizawl.