GENERAL MANAGER Vs. DEB JIBAN DAS

JUDGEMENT

(1.) This is an Appeal arising out of the Award as regards no fault liability under Section 140 of the Motor Vehicle Act, 1988 passed by the Member, Court no.2, Motor Accident Claims Tribunal, Mumbai. According to the claimant the accident had occurred on account of BEST bus no.MH-01-LA-6788.

(2.) According to the Appellant the said bus was an airconditioned bus and was designated to travel on a route

(3.) The case proceeds in the background that though the BEST had filed a written statement and even it had filed various documents in support of the written statement, an affidavit to support the plea contained in the written statement was not filed.