HELEN SIHMINGTHANGI Vs. DIRECTOR, INDUSTRIES DEPARTMENT

JUDGEMENT

(1.) HEARD Mr. Zochhuana, learned counsel appearing for the appellant as well as Mr. A.K. Rokhum, learned counsel appearing for the respondent Nos. 1 and 2.

(2.) THIS appeal is filed against the judgment and order dated 24.6.2013 passed by the learned Motor Accidents Claims Tribunal, Aizawl, Mizoram in MACT Case No. 88/2007 whereby compensation award of Rs. 1,27,500/ - was made in favour of the claimant/appellant along with interest at the rate of 9% per annum to be paid by the respondent Nos. 1 and 2 in equal share. Not being satisfied, the present appellant is seeking enhancement of the said compensation award.

(3.) CLAIM petition being MACT Case No. 88/2007 was filed by the appellant as claimant praying for compensation due to the permanent disability suffered by the appellant in a motor vehicle accident. The claimant/appellant was travelling in a Jeep belonging to the respondent No. 1 from Lunglei proceeding towards Aizawl on 20.8.1993. At about 6.35 pm, the vehicle in which the claimant/appellant was travelling met with an accident at Vawken Kawn, Chhingchhip with a medium truck belonging to the respondent No. 2. The claimant/appellant was grievously injured and three other persons who were also travelling in the said Jeep suffered minor injuries. Due to the accident, the claimant was treated as an inpatient at the Civil Hospital, Aizawl for 19 days. Thereafter, she received treatment as outpatient from the Bones and Joints Specialist at the Civil Hospital, Aizawl. The claimant/appellant could not recover fully as she was unable to walk properly with a constant painful limp and she was suffering from stiffness in the neck and inability to move her left arm which resulted in the permanent disability of 75%.