Debi Prosad Dey, J. - (1.) The appellant (M/s New India Assurance Co.Ltd), has challenged the award dated 30th June, 2015 passed by the Motor Accident Claims Tribunal, Andaman and Nicobar Islands, Port Blair in MACT No.28 of 2007 where under the learned Judge of Tribunal has awarded compensation in favour of the claimant to the tune of Rs.9,21,000/- along with interest @ 8% per annum from the date of filing the claim application on account of death of I. Sadu Babu in a road traffic accident.
(2.) The appellant contested the case by filing written statement. The owner of the vehicle was impleaded as Opposite Party No.2 but, the case was decided ex parte as the owner of the vehicle did not contest the case.
(3.) The brief fact of the case is that I. Sadu Babu along with B. Bhaskar Rao were returning after attending a marriage function at Tamizhar Sangam and suddenly one Trailer bearing Registration No.AN-01 C-7216 knocked down the petitioner and B. Bhaskar Rao resulting in death of I. Sadu Babu.;