UNITED INDIA INSURANCE CO. LTD., AIZAWL BRANCH Vs. LALNUNMAWIA AND ANR.

JUDGEMENT

(1.) BEING aggrieved by the judgment and order dated 5.6.2002 passed by the Member, MACT, Aizawl in MACT Case No. 134/99, United India Insurance Co. Ltd. has preferred this petition under article 226/227 of the Constitution of India.

(2.) RESPONDENT No. 1. Sh. Lalnunmawia has suffered personal injury and claimed compensation before the Claims Tribunal with the statements that vehicle No. ZRM -9785 (Truck) met with an accident on 6.7.1998 near Vairengte, as a result, he sustained injury and he was hospitalised from 7.7.1998 to 27.8.1998, claiming compensation of Rs. 10 lakhs. Respondent No. 2 Smt. Thangliani was the owner of the offending vehicle.

(3.) THE learned Tribunal framed as many as six issues for decision but answered all the issues taking them together in the impugned judgment, finally awarding compensation of Rs. 2,05,290 alongwith 12% interest if and when the award is not satisfied within one month from the date of the order etc.