ORIENTAL INSURANCE CO LTD Vs. LIANSANGPUIL

JUDGEMENT

(1.) Heard Mr. S.N. Meitei, learned counsel for the petitioner and Mr. M. Guite, learned counsel appearing on behalf of the respondents.

(2.) This revision petition is filed by the insurance company and is directed against the judgment and order dated 6.2.2004 passed in M.A.C.T. Case No. 6 of 2002 wherein the learned Tribunal had awarded compensation of Rs. 11,62,948 and further directed the insurance company, i.e., the present petitioner to pay the said awarded amount of compensation with interest at the rate of 9 per cent per annum from the date of filing claim petition till realisation from the insurance company/present petitioner.

(3.) The following short facts will suffice for disposing of the present revision petition: One Ngurthangi, met with a motor accident on 15.8.2000 in between Aizawl and Tuirial. The offending Maruti taxi bearing registration No. MZ 01-A 8526 is admittedly insured with the present petitioner insurance company. For that accident, one Liansangpuii, respondent No. 1 and three others, had filed a claim petition being M.A.C.T. Case No. 6 of 2002 for claiming compensation for the death of Ngurthangi, against the present petitioner and respondent No. 2 in the court of Member, Motor Accidents Claims Tribunal, Aizawl District, Mizoram. Learned Tribunal finally disposed of the said M.A.C.T. case by passing the impugned judgment and award dated 6.2.2004 awarding compensation of Rs. 11,62,948 against present petitioner. Petitioner being aggrieved by the impugned judgment and award dated 6.2.2004, filed this present revision petition.