NATIONAL INSURANCE CO LTD Vs. MOSES LALRUATDIKA

JUDGEMENT

(1.) Heard Mr. Johny L. Tochhawng, leaned counsel for the appellant and Mr. L.H. Lianhrima, learned Sr. Counsel, assisted by Ms. H. Lalmalsawmi, learned counsel for the claimant/respondent.

(2.) This statutory appeal under Section 173 of the M.V. Act is filed by the Insurance Company against the judgment and award dated 14.12.2017 passed by the MACT, Aizawl in MACT Case No. 25/2016.

(3.) The brief facts necessary for disposal of this appeal are that one Michael Pazawna died in a motor vehicle accident on 20.01.2016. The victim Michael Pazawna was riding a scooty bearing registration No. MZ-01/H-1503, which was hit by the offending truck bearing registration No. MZ-01/L-2299 from rear side and as a result of the accident he sustained injury and died.