LANGPU TAJAK Vs. HABUNG NOBING

JUDGEMENT

(1.) Heard Mr. T. Son, learned counsel appearing for the appellant and Mr. P. Khong Khung, learned counsel appearing for the respondent.

(2.) This appeal under Sec. 173 of the Motor Vehicle Act, 1988, has been filed by the appellant/claimant, challenging the judgment and award, dated 16.11.2016, passed by the learned Member, Motor Accident Claims Tribunal, Papum Pare District, Yupia in MACT No.56/2013 and MACT No.22/2008 Yupia.

(3.) The undisputed facts, relevant for disposal of this appeal are that one Langpu Taje (since decreased) died in a motor vehicle accident, on 22.05.200, involving vehicle No.AR01-7190, owned by the respondent No. 1 herein, and insured with the respondent No. 2, the Oriental Insurance Company Ltd. The accident occurred due to rush and negligence driving by the driver of the offending vehicle. The legal heirs of the deceased preferred a claim petition before the MACT, Yupia and the learned MACT awarded Rs. 3,05,000.00 (Three Lakhs Five Thousand) only, with interest @ 6% from the date of fling the claim petition. Respondent No. 1, the owner of the vehicle was saddled with the responsibility to satisfy the award.