ORIENTAL INSURANCE CO LTD Vs. CICILIA MARBANIANG

JUDGEMENT

(1.) This appeal has been filed by the appellant Oriental Insurance Co. Ltd. against the judgment and award dated 19/8/2008 passed by the learned Member, Motor Accidents Claims Tribunal, Shillong (hereinafter referred to as 'the Tribunal') in M.A.C. Case No. 60 of 2006. By the impugned judgment and award the learned Tribunal awarded an amount of Rs. 4,23,100.00 as compensation along with interest at the rate of 8 per cent per annum from the date of filing of the claim petition till payment of the same to the claimant- respondent due to death of her husband late Dren Dakhar in a vehicular accident.

(2.) The aforesaid appeal is filed by the appellant insurance company mainly on two grounds, firstly the fixation of quantum of award is without any acceptable evidence and secondly, the learned Tribunal passed the impugned award on the basis of an income certificate issued by an unauthorised person.

(3.) Brief facts of the case are as follows: