ORIENTAL INSURANCE CO. LTD. Vs. MOATEMSU

JUDGEMENT

(1.) This is an appeal under section 173 of the Motor Vehicle Act, 1988, directed against the judgment and order dated 15.02.2016, of the learned Member MACT, Mokokchung, passed in MAC Case No. 4/2015.

(2.) Heard Mr. B. Devnath, learned counsel for the appellant/Oriental Insurance Company Limited and also heard Mr. E. Thiba Phom, learned counsel for the respondent/claimant.

(3.) The undisputed facts leading to the institution of the MAC Case No. 4/2015 and this appeal are as follows;