RANJAN SHARMA Vs. DIPTI MALAKAR AND ORS.

JUDGEMENT

(1.) Leave granted.

(2.) We have heard the learned counsels for the parties.

(3.) This appeal is by the owner of the motor vehicle involved in the accident in question in respect of which compensation has been awarded payable by the appellant. The appellant seeks to challenge the order of the High Court of Tripura in a review petition affirming the order of the High Court dismissing for default the appeal filed by the appellant against the order of the learned Motor Accident Claims Tribunal, Kailashahar, North Tripura ("Tribunal" for short) by which the liability to pay compensation of Rs.3,33,000.00 has been fastened on the appellant as the owner of the vehicle.