(1.) FOR the death of her husband, Lalramsanga Hnamte, aged about 51 year, who died, on 18.8.2001, in a motor vehicular accident, the claimant, as widow of the said deceased, instituted a claim proceeding under Section 166 of the Motor Vehicles Act, 1988 (in short, 'the M.V. Act, 1988') seeking compensation for the death of her husband, who was a Government Teacher, having gross income of Rs. 11,137 per month. This claim application gave rise to MAC Case No. 96 of 2001.
(2.) AS the owner of the vehicle involved in the accident did not contest the proceeding, the insurer, on being allowed, in terms of Section 170 of the MV Act, 1988, contested the proceeding on all such grounds, which were available to the owner of the vehicle.
(3.) WE have heard Mr. Ricky Gurung, learner Counsel for the appellant, and Mr. Lallianzuala, learned Counsel appearing on behalf of the respondent No. 1.