NATIONAL INSURANCE COMPANY LTD Vs. PRABITRA PRADHAN

JUDGEMENT

(1.) Heard Ms. Moajungla, learned counsel for the appellant. Also heard Mr. P. B. Chetry, learned counsel for the respondents No. 1 to 4 and Mr. Y. P. Gupta, learned counsel for the respondent No. 5. None has appeared for the respondent No. 6.

(2.) This MAC Appeal has been filed under Sec. 173 of the Motor Vehicles Act, 1988, by the appellant, namely, the Divisional Manager, National Insurance Company Limited, Dimapur, Nagaland impugning the judgment and award dtd. 2/8/2021 passed by learned Member, Motor Accident Claims Tribunal, Dimapur, Nagaland in MAC Case No. 49/2018, whereby the appellant was directed to pay a compensation amount of Rs.6,14,500.00 (Rupees Six Lakh Fourteen Thousand Five Hundred only) to the claimants with an interest @ 9% per annum from the date of filing of the claim petition till full satisfaction of the award.

(3.) The facts relevant for adjudication of this appeal, in brief, are as follows:-