J. EVELYN Vs. K. LALBIAKTHUAMI

JUDGEMENT

(1.) This MAC Appeal under Section 173 of the Motor Vehicles Act, 1988 is against the Judgment & Award dated 15.09.2015 and the corrigendum dated 24.09.2015 passed by the learned Member-cum-Presiding Officer, Motor Accident Claims Tribunal, Aizawl in MACT Case No. 21/2014.

(2.) Heard Mr. Lalfakawma, learned counsel appearing for the appellants. Though notices were duly served upon both the respondents, but they did not appear in this case.

(3.) The brief fact of the case is that on the night of 22.03.2013 around 8:20 pm when the Joseph Lalthlamuana was riding his own bike bearing registration No. MZ-01-E-0927, another vehicle TATA 207 DI Pick-Up Van bearing Registration No. MZ-01-D-9750 hit the deceased at Zarkawt, Aizawl and due to said motor vehicle accident the rider of the bike Joseph Lalthlamuana suffered head injuries and succumb to his injuries on the night of 22.03.2013 itself at the Civil Hospital, Aizawl. At the time of his death, the deceased was 32 years of age. It was stated that though the bike, i.e. the accident vehicle, was bought by the deceased from the respondent No.1, but the ownership of the bike was not transferred to his name at the time of the said accident.