ROJALINI NAYAK Vs. AJIT SAHOO

JUDGEMENT

(1.) Leave Granted.

(2.) This appeal questions the correctness of the final judgment and order dtd. 24/4/2023, passed in MACA No.1168 of 2016 by the High Court of Orissa at Cuttack. The impugned judgment was in turn rendered in an appeal arising out of judgment dtd. 22/8/2016, passed by the Third Motor Accident Claims Tribunal, Jagatsinghpur in MAC No.301/2010.

(3.) The background facts leading to the present appeal are : -