RAMNGHAKTHARI Vs. H. LALHMUNLIANA

JUDGEMENT

(1.) The appellants are the wife and daughter of the late Sh. Laltlanthanga who died in a vehicle accident at Mualpui, Aizawl, Mizoram on 18.8.2012. The deceased was a stone Mason earning about Rs. 400/- per day and while he was working at World Bank Road, Mualpui, Aizawl on 18.8.2012 at around 4.40 pm, he was run over by a Truck bearing Registration No. MZ 01/H-4142 which was insured with the respondent No. 2. The appellants as claimant had filed claim petition before the learned Motor Accidents Claims Tribunal, Aizawl, Mizoram by way of MACT Case No. 11/2013. The learned Tribunal after hearing parties and adducing evidence had passed judgment and award dated 28.10.2013 by awarding Rs. 7,10,440/- alongwith Simple Interest thereon at 6% to be paid by the respondent No. 2 i.e. Oriental Insurance Company Ltd, Aizawl Branch, Aizawl. Being aggrieved by the award, the appellants are before this Court for enhancement of the same.

(2.) Heard Mr. Lalchhanliana Khiangte, learned counsel appearing for the appellants. None appears for the respondents.

(3.) On 4.3.2014 notice on respondent Nos. 1 and 2 was deemed to be complete. On 27.3.2014, this Court had directed that if the respondents are not represented by the next returnable date, ex-parte hearing would be proceeded against them. On 28.4.2014, none represented the respondents. Today when the matter was called up, none appears for the respondents again. Accordingly, hearing is proceeded ex-parte against the respondents.