ZARZOLIANI Vs. VANLALHMUAKA

JUDGEMENT

(1.) Heard Mr. A.R. Malhotra, learned counsel appearing for the appellant in MAC. App. No. 1 of 2014 and for the respondents 1 to 4 in MAC. App. No. 7 of 2014. Also heard Mr. Zochhuana, learned counsel for the respondent No. 2 in MAC. App. No. 1 of 2014 and for the appellant in MAC. App. No. 7 of 2014 as well as Mr. Rosangzuala Ralte, learned counsel for the respondent No. 1 in MAC. App. No. 1 of 2014 and respondent No. 5 in MAC. App. No. 7 of 2014.

(2.) MAC. App. No. 1 of 2014 has been filed for enhancement of the award passed in MACT Case No. 13 of 2012 by judgment and award dated 18.12.2013. MAC. App. No. 7 of 2014 has been filed by the Insurance Company Ltd. i.e., M/s United India Insurance Co. Ltd., Aizawl Branch, Aizawl praying for setting aside the judgment and award dated 18.12.2013 passed by the learned MACT, Aizawl in MACT Case No. 13 of 2012. Accordingly, these two appeals are being disposed of by this common judgment and order.

(3.) Mr. A.R. Malhotra, learned counsel for the appellants submits that a claim petition being MACT Case No. 13 of 2012 was filed by the appellants praying for compensation due to the death of the son of the appellant No.1 in connection with an accident which occurred on 26.5.2010.