ORIENTAL INSURANCE CO. LTD. Vs. KIWONGKUM

JUDGEMENT

(1.) This an appeal under Section 173 of the M.V. Act 1988, against the Judgment and award, dated 06.02.2015, passed by the learned Member Motor Accident Claims Tribunal, Dimapur, passed in M.A.C Case No. 22/2013, wherein the respondents/claimants were awarded a sum of Rs. 5,19,000/- for the death of their love one (daughter of respondent No. 1 and 2, sister of respondent No. 3 and 4) in a motor accident.

(2.) The brief facts of the case which led to the institution of this appeal are as follows:-

(3.) Aggrieved, the appellant has come to this Court assailing the judgment and award of the learned Tribunal on four grounds;-