SURESH KHATI Vs. SANTOSH CHETRY

JUDGEMENT

(1.) The Learned Motor Accidents Claims Tribunal, East Sikkim, at Gangtok (for short, "Claims Tribunal"), vide the impugned Judgment, dtd. 5/8/2020, computed the total compensation payable to the Claimant as Rs.24,11,279.00(Rupees twenty four lakhs, eleven thousand, two hundred and seventy nine) only and ordered that the Insurer, OP No.1, pay the compensation amount to the Claimant, with interest @ 9% per annum, from the date of filing of the Claim Petition till full and final payment. It was further ordered that, OP No.1 was at liberty to recover the same from the OPs No.2, 3 and 4 in accordance with law.

(2.) The Appellant being aggrieved by the Judgment and Award supra, in MACT Case No.60 of 2017 (Santosh Chetry alias Santosh Chettri vs. The Branch Manager, National Insurance Company Ltd. and Others), dtd. 5/8/2020, is before this Court.

(3.) Before proceeding further with the matter, to bring clarity with regard to the parties, their order of appearance before the Claims Tribunal and before this Court are being delineated hereunder;