NATIONAL INSURANCE CO. LTD Vs. LALVAWNGA

JUDGEMENT

(1.) In this appeal, the award dated 2.12.2011, passed by ld. Member- cum-Presiding Officer, the Motor Accident Claims Tribunal, Aizawl in MACT Case No. 8/2008 has been called into question.

(2.) By the aforesaid award, the learned Member-cum-Presiding Officer of the Motor Accident Claims Tribunal, Aizawl (in short MACT, Aizawl) had granted an award to the tune of Rs. 1, 70, 686/- only in favor of the appellant for sustaining injuries in an accident arising out of the use of the motor vehicle on 5.5.2007.

(3.) Being aggrieved by and dissatisfied with the aforesaid award, the Opposite party No. 2 in the aforesaid proceeding preferred this appeal on the grounds, stated in the memo of appeal.