SRI. GAJINDRA SINGH Vs. THAWNGNGAM

JUDGEMENT

(1.) Heard Mr. P.C. Prusty, learned counsel for the appellant. Also heard Mr. Lalremtluanga, learned counsel appearing for the claimant/respondent No. 1 and Mr. Zochhuana, learned counsel for the respondent No. 2.

(2.) This statutory appeal under Sec. 173 of the Motor Vehicles Act is filed challenging the Judgment & Award dated 17.03.2015 passed in MAC Case No. 67/201

(3.) One Hawngkhawnsanga, son of the claimant died in a motor vehicle accident on 20.08.2000 involving motor vehicle bearing Registration No. AS-11-9377, owned by the appellant and insured with the respondent No. 2. A claim petition was filed by the father of the deceased and the learned Tribunal made an award of Rs. 4,12,500.00 with interest @ 9% from the date of filing of the claim petition. The appellant/owner of the vehicle was saddled with the responsibility to satisfy the award.