ORIENTAL INSURANCE CO LTD Vs. LALLIANSAWMI

JUDGEMENT

(1.) Heard Mr. S.N. Meitei, learned counsel for the appellant. None appears on behalf of the respondents.

(2.) The appellant, Oriental Insurance Co. Ltd., has filed this appeal under Section 173 of the M. V. Act, 1988 praying for setting aside the final award and order dated 9.10.08 passed by the learned Member, MACT, Aizawl in MACT Case No. 93 of 2005, whereby the Insurance Company was directed to pay an amount of Rs. 4,15,800/- with interest @ 9% per annum on the awarded amount from the date of filing of this claim petition till realisation.

(3.) The facts leading to filing of this appeal may be summarised as follows :