NATIONAL INSURANCE CO. LTD. Vs. SANGITA SONOWAL

JUDGEMENT

(1.) Heard Mr. Imti Imsong, learned counsel for the appellant. Also heard Mr. B. N. Sarmah, learned counsel for the respondent Nos. 1, 2, 3 and 4 and Mr. Z. Kulnu, learned counsel for the respondent No. 5.

(2.) This Motor Accident Claims Appeal has been preferred by the appellant, namely, National Insurance Company Limited, under Sec. 173 of the Motor Vehicles Act, 1988 against the judgment and award dtd. 20/12/2019 passed by the learned Member, Motor Accident Claims Tribunal, Kohima in MAC Case No. 1/2017, whereby the present appellant was directed to pay compensation amounting to Rs.21,36,000.00 (Rupees Twenty One Lakh Thirty Six Thousand) to the claimants, along with interest @ 9% per annum, from the date of filing of the claim petition i.e. 1/3/2017 until realization.

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