NATIONAL INSURANCE CO. LTD. Vs. DIPMONI SARMAH.

JUDGEMENT

(1.) Heard Mr. P.B Paul, learned counsel for the appellant and also heard Mr. B.N. Sarmah assisted by Mr. Imtiwapang, learned counsel who appeared on behalf of the respondent No.1/claimant.

(2.) This is an appeal directed against the judgment and award dated 05.12.2017, passed by the MACT, Kohima in M.C Case No. 07/2015 wherein the claimant who claimed to have suffered permanent disablement of 55% from a motor accident was awarded a compensation of Rs. 8,80,586/- with interest at the rate of 9% p.a from the date of filing of the claim petition under the M.V Act.

(3.) The brief facts and circumstances which led to the filing of the claim case and the present appeal are as follows;