NEW INDIA ASSURANCE CO. LTD. Vs. ANARUL ISLAM

JUDGEMENT

(1.) Heard Mr. Phoseko Pfotte, learned counsel for the appellant. Also heard Mr. B.N. Sharma, learned counsel for the respondent Nos. 2 to 4; and Mr. Ms. Khriezo Kirha, learned counsel for the respondent No. 5 and 6.

(2.) In this appeal, under Sec. 173 of the Motor Vehicles Act, the appellant -New India Assurance Company Limited has put to challenge the correctness or otherwise of the judgment and order, dtd. 31/7/2019, passed by the learned member, Motor Accident Claims Tirbunal, Mokokchung, Nagaland in MAC Case No.16/2018.

(3.) It is to be noted here that vide judgment and order dtd. 31/7/2019, the learned Tribunal has directed the appellant to pay a sum of Rs.8,87,500.00 to the respondent Nos.1 to 4.