THE NATIONAL INSURANCE COMPANY LTD. Vs. SHAMJETSABAM ONGBI MUKTA DEVI

JUDGEMENT

(1.) The National Insurance Company has filed this appeal against the award of Motor Accident Claims Tribunal, Manipur( hereinafter refers to as MACT) in MACT Case No. 116 of 2010.

(2.) On 16.7.2010 while the deceased, One Leimapokpam Ingocha Singh and Yumlembam Pishak Singh were walking on road on Thongjao Awang Leikai at about 8.30 p.m., they were knocked down by the offending vehicle and all of them sustained bodily injuries. The deceased, Jugeshwor Singh, was seriously injured and succumbed to the injuries later while he was being brought to RIMS, Imphal.

(3.) Claimant No.1 is the wife of the deceased and the claimant Nos. 2 and 3 are the minor daughters and son of the deceased. The owner and driver of the vehicle were made respondents-1 and 2 before the Tribunal and the present appellant, Insurance Company, was the respondent No.3 before the Tribunal.