NEW INDIA ASSURANCE COMPANY LIMITED Vs. ZODINGLIANI

JUDGEMENT

(1.) Heard Mr. Lalfakawma, counsel for the appellant/Insurance Company as well as Mr. Johny L. Tochhawng, counsel for the respondent Nos. 1 to 4. In this regard, the counsel for the respondent Nos. 1 to 4 is allowed to make correction in the Vakalatnama.

(2.) No one appears for the respondent No. 5.

(3.) The appellant has challenged the Judgment and Award dated 05.12.2017 passed by the learned Motor Accidents Claims Tribunal, Aizawl in MACT Case No. 13/2017, by which Rs. 12,38,000/- has been awarded as compensation to the respondents/claimants along with interest @ 7% per annum from the date of filing of the claim petition till final payment.