NAJIR MIAH Vs. MD. HABIB MIAH

JUDGEMENT

(1.) This appeal is filed by the original claimants to challenge an award dated 16th January, 2018 passed by the Motor Accident Claims Tribunal, West Tripura, Agartala, in Title Suit (MAC) No.152/2016.

(2.) Brief facts are as under:

(3.) The insurance company had appeared before the Claims Tribunal and opposed the claim. Principally it had contended that the driver did not have a valid driving licence and in any case, since the accident occurred on account of negligence of the deceased himself, the insurance company cannot be saddled with the liability to pay the compensation.