STATE OF NAGALAND Vs. TEMSUKABA

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated 08. 06. 2007 passed by the learned Member, MACT, Mokokchung, Nagaland, in MAC Case No. 207 of 2002 awarding a sum of Rs. 5,50,000/- (Rupees five lacs fifty thousand) only in favour of the claimants, who are respondents in this appeal and as against the State of Nagaland and the Director General of Police, Nagaland, Kohima. As per the impugned order, the said amount is to be paid within 30 days from the date of the order in the manner directed in the order itself and failing which an interest of 9% per annum is to be added to the awarded amount with effect from the date of filing the claim petition. The above said award was made in connection with the death of the 1st claimant's son, namely, Takomeren, in a motor accident on 05. 6. 1986 involving a jeep bearing Registration No. NLP-1186 belonging to the State of Nagaland.

(2.) I have heard Mr. B. N. Sarma, learned counsel appearing on behalf of the appellant, the State of Nagaland and Mr. Tongpok, learned counsel appearing on behalf of the respondents.

(3.) IN the State of Haryana Vs. Jasbir Khan, AIR 2003 SC 3696, the Hon'ble Apex Court held at para 7 of the judgment:-