UNITED INDIA INSURANCE COMPANY LTD Vs. LALNUNHLIMI

JUDGEMENT

(1.) THIS motor accident claims appeal is directed against the judgment and award dated 29.2.2012 passed by the learned Motor Accident Claims Tribunal, Aizawl District, Aizawl in MACT Case No. 56/2008 whereby the appellant insurance company was directed to deposit the compensation award of Rs. 4,41,500/ - with interest @ 9% per annum from the date of filing of the claim petition (i.e. 25.7.2008) till final payment of the award. The said award was directed to be deposit within a period of one month from the date of passing the said judgment and award.

(2.) HEARD Mr. Zochhuana, learned counsel appearing for the appellant insurance company. None appears for the respondents. On 21.8.2013, this Court had directed that if the counsel for the respondents is not present, the case shall be taken up exparte. Today also when the case was called up, none appears for the respondents. Accordingly, this case is taken up in the absence of the learned counsel for the respondents as per the order passed by this Court on 21.8.2013.

(3.) THE brief facts of the case is that on 11.6.2008 at about 4:30 p.m, the husband of the claimant was ran over by one truck bearing registration No. MZ - 01 -6787. The husband of the claimaint namely James Laldavida died on the spot. The deceased was an employee of one C. Lalhmingliana of Aizawl as driver at the time of accident and he was being paid Rs. 3000/ - per month. Accordingly, due to the death of the deceased, the claimaint had filed the claim petition under Section 163A of the M.V. Act.