ORIENTAL INSURANCE CO LTD Vs. L HEKUVI SUMI

JUDGEMENT

(1.) THIS appeal is directed against the judgment and award dated 15.1.2007 passed by learned Member, Motor Accidents Claims Tribunal, Dimapur in M.A.C. Case No. 5 of 2006 awarding compensation of Rs. 2,67,000 to the claimant-respondent No. 1.

(2.) THAT necessary facts leading to the filing of the present appeal are that the claimant-respondent No. 1 filed a claim petition before the learned Member, Motor Accidents Claims Tribunal at Dimapur (hereinafter referred to 'the Tribunal') for a compensation of Rs. 5,28,640 alleging that on 3.10.2002 at about 3.30 p.m., he sustained injuries on his chest and right ribs in a vehicular accident while travelling in a bus bearing No. NL 06-B 0132, against the owner, driver of the vehicle and the appellant insurance company.

(3.) HEARD Ms. A. Modi, learned counsel appearing for appellant insurance company and Mr. B.N. Sharmah, learned counsel appearing for the claimant-respondent No. 1. None appears on behalf of the respondent Nos. 2 and 3 despite proper service of notice.