UNITED INDIA INSURANCE CO. LTD Vs. RAMLIANI

JUDGEMENT

(1.) HEARD Mr. A.R. Malhotra, learned Counsel for the appellant. Also heard Mrs. Helen Dawgliani, learned Counsel for the respondents.

(2.) THIS appeal has been preferred under Section 173 of the M.V. Act, 1988 (hereinafter referred as the Act) by the appellant, United India Insurance Co. Ltd. against the judgment and order dated 12.10.2007 passed by the learned Member, MACT, Aizawl in MACT Case No. 86 of 2006 by which the learned tribunal awarded compensation to the claimant -respondent No. 1 herein to the tune of Rs. 5,92,000/ - with interest at the rate of 9% per annum from the date of filing of the claim petition until realization of the whole amount.

(3.) HAVING filed this application due notices were sent and served. The claim was contested heavily by the appellant/Opposite Party No. 2. Evidence, both oral and documentary were received during the inquiry. At the conclusion of the inquiry, the learned Member, MACT, Aizawl awarded compensation as herein referred above. The Opposite Party No. 2, the appellant herein, feeling aggrieved by the judgment and award filed this present appeal seeking setting aside of the same.