J. LALHLUNA Vs. S.C. LIANMAWIA & ANR.

JUDGEMENT

(1.) Heard Mr. Lalfakawma, learned counsel for the appellant. Also heard Mr. Roshan Subedi, learned counsel for the respondent No. 2.

(2.) The appellant has challenged the compensation amount awarded to him vide Judgment and Award dated 24.02.2017, passed by the learned MACT, Aizawl in MACT Case No. 24/2015.

(3.) The appellant's counsel submits that the learned MACT, Aizawl, did not take into account the non-pecuniary damages that were to be awarded to the appellant as the matter pertains to personal injury. The second ground of challenge made by the appellant is to the effect that the learned MACT did not take into consideration the fact that the appellant was earning Rs. 1 lakh per annum from his Rice Mill.