ORIENTAL INSURANCE COMPANY LTD. Vs. SHEELA PORJA

JUDGEMENT

(1.) Heard Ms. Kim Pienyu, learned counsel for the Appellant. Also heard Mr. Imti Longjem, learned counsel and Ms. Catherine Anichar, learned counsel for the Respondent Nos. 1 and 3 and Ms. Lhousino, learned counsel for the Respondent No. 4.

(2.) The Oriental Insurance Company Ltd. having its Divisional Office at Dimapur in the State of Nagaland has filed the instant statutory appeal as the Appellant under Sec. 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as the MV Act) being aggrieved by the judgment and award dtd. 28/2/2025 passed by the learned Member, MACT, Dimapur in MAC Case No. 212/2016 whereby the claim of the Claimants' side was allowed and a total award of Rs.6,98,400.00 (Rupees six lakh ninety-eight thousand four hundred only) was awarded along with interest at the rate of 7.5% p.a. from the date of filing of the claim petition on 20/2/2016 until payment. The award amount was directed to be paid within a period of 30 (thirty) days.

(3.) Four respondents have been impleaded, with Respondent Nos. 1, 2 and 3, being the wife and children respectively of the deceased. Respondent no. 4, Diplu Paul , is stated to be the owner of the concerned vehicle. It may be mentioned herein that in the meantime, the Respondent No. 2, Suraj Porja, son of the deceased is stated to have expired.