UNITED INDIA INSURANCE CO. LTD. Vs. AJIT SUREN

JUDGEMENT

(1.) Heard Mr. Tayongchuba, learned counsel for the appellant. Also heard Mr. P. B. Chhetry, learned counsel for the Respondent No. 1.

(2.) This MAC Appeal has been filed under Sec. 173 of the Motor Vehicles Act, 1988 by the appellant, namely, United India Insurance Company Limited against the judgment and award dtd. 9/7/2020 passed by the learned Member, Motor Accident Claims Tribunal, Dimapur in MAC Case No. 104/2014, whereby the present appellant was directed to pay a compensation amount of Rs.4,62,673.00 to the claimants (Respondent No. 1 in this appeal), with an interest @ 9% per annum from the date of filing of the claim petition, till the full satisfaction of the award.

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