INSPECTOR GENERAL ASSAM RIFLES (NORTH) Vs. ALEMMENLA

JUDGEMENT

(1.) This is a Motor Accident Claims appeal directed against the judgment and order dated 8.12.2016 passed by the member, Motor Accident Claims Tribunal, Mokokchung in MAC Case No.13/2015.

(2.) Heard Mr. Y.P. Gupta, learned C.G.C. appearing on behalf of the appellants (respondents in the claim case) and Mr. Tongpok Pongener, assisted by Mr. Reopi, learned counsel for the respondents(claimants).

(3.) The brief facts leading to this appeal are as follows:-