UNION OF INDIA Vs. VANRAMPARI

JUDGEMENT

(1.) HEARD Mr. A.H.Barbhuiya, learned CGC appearing for the appellant as well as Mr. Zochhuana, learned counsel appearing for the respondent Nos. 2 to 4 and Mrs. Dinari T.Azyu, learned counsel appearing for the respondent No.1.

(2.) BY this appeal the judgment and award dated 18.1.2013 passed by the learned Presiding Officer, Motor Accident Claim Tribunal, Aizawl Mizoram in MACT Case No. 48 of 2009 by which an award of Rs. 4,36,500/ - was directed to be paid to the respondent by the appellant as compensation is under challenge.

(3.) VANRAMPARI (respondent No.1) the wife of the deceased as claimant had filed a claim petition on 4.8.2009 on account of death of her husband late F.Vanlaldika. On 16.11.2008 at about 12:30 pm the husband of the respondent No.1 suffered fatal injuries due to the accident which took place in the outskirts of Kawnpui. He was riding a motor cycle and proceeding from Kanan Tea Gardens towards Kawnpui when he dashed a truck parked on the roadside. Late Vanlaldika was evacuated to the Subsidiary Health Centre at Kawnpui for medical treatment, however he succumbed to his injuries sustained in the said accident. The deceased husband was riding a motor cycle bearing registration No.MZ -01 -D/6945 when the accident took pla0ce with the truck belonging to the appellant bearing registration No.99 -E -69357. It was stated in the claim petition that the late husband was 28 years at the time of accident and the claimant and her child were dependent on the deceased who was earning an income of Rs. 3000/ - per month as a worker in a furniture shop.