BRANCH MANAGER, ORIENTAL INSURANCE COMPANY LTD. Vs. SH. EMMANUEL LALRINGLIANA (L) S/B SMT. T. LALAWMPUII AND ANOTHER

JUDGEMENT

(1.) Heard Mr. Lalremtuanga, learned counsel for the appellant and Mr. Zoramchhana, learned counsel for the respondent/claimant.

(2.) This statutory appeal under Section 173 of the Motor Vehicle Act has been filed by the Insurance Company, namely Oriental Insurance Co. Ltd. challenging the judgment and award dated 23.05.2017 rendered by the MACT, Aizawl in MAC Case No. 26/2016.

(3.) One Emmanuel Lalringliana (since deceased) sustained injury in a motor vehicle accident on 24.10.2015 involving vehicle bearing registration No. MZ-03/2155 owned by the respondent No. 2 and insured with the appellant Oriental Insurance Company Ltd. The claimant sustained 40% permanent disablement and he filed an application seeking compensation before the MACT, Aizawl. BY the impugned judgment, the MACT, Aizawl, made an award of Rs. 36,72,737.