BRANCH MANAGER, ORIENTAL INSURANCE COMPANY LIMITED AIZAWL BRANCH, AIZAWL Vs. SAPHNUNI M/O K LALRINKIMI (L)

JUDGEMENT

(1.) Heard Mr. Lalremtluanga, learned counsel for the appellant and also heard Mrs. Linda L. Fambawl, learned counsel appearing for the respondent No. 1.

(2.) This is an appeal under Section 173 of MV Act, 1988, directed against the Judgment & Award dated 110.2017, passed by the learned Member-cum-Presiding Officer, MACT, Aizawl in MACT Case No. 21/2016.

(3.) The respondent No. 1 after the death of her daughter, who was unmarried, in a motor vehicular accident which took place on 24.10.2015, filed the MACT Case No. 15/2016 before the learned MACT, Aizawl claiming compensation under Section 166 of MV Act, 1988.