NATIONAL INSURANCE COMPANY LIMITED Vs. KHAMTINLAN VAIPHEI AND OTHERS

JUDGEMENT

(1.) Heard Mr. K. Pradeep, learned counsel appearing for the appellant. Also heard Mr. M. Devananda, learned counsel for the respondents.

(2.) This is a miscellaneous appeal filed by Insurance Company(Insurer) under Sec. 173 of the Motor Vehicles Act (For short called 'the Act') against an award dated 12.03.2012 passed by MACT, Manipur (Imphal) in Claim Case No.128/2011.

(3.) By impugned award, the Claims Tribunal partly allowed the claim petition of claimants filed under Sec. 166 of the Act and awarded a total sum of Rs.5,24,000.00 to him for the death of one lady by name, Nemdoiting Vaiphei, who died in a vehicular accident. Facts of the case are these.