UNITED INDIA INSURANCE COMPANY LTD. Vs. JAGADISH SINGH

JUDGEMENT

(1.) Judgment and order, dtd. 12/4/2019, passed by the learned Member MACT, at Dimapur, Nagaland in MAC Case No. 71/2014, is challenged in this appeal by United India Insurance Company Ltd. It is to be noted here that vide impugned judgment and order, the learned Member MACT, Dimapur, has awarded a sum of Rs.4,44,560.00(Rupees four lakhs forty-four thousand five hundred and sixty) under different heads, payable by the appellant along with interest @ 9% per annum, from the date of filing of the claim petition till actual realization.

(2.) The factual background, leading to filing of this present appeal is briefly stated as under:-

(3.) Being highly aggrieved, the appellant, National Insurance Company Ltd., preferred this appeal on the following grounds:-