RAKESH DEBNATH Vs. RATAN CHANDRA DAS

JUDGEMENT

(1.) This appeal is filed by the original claimant to challenge an award dated 7th March, 2019 passed by the Motor Accident Claims Tribunal No.3, West Tripura, Agartala, in Title Suit (MAC) No.47/2017.

(2.) Brief facts are as under:

(3.) Opponent No.1, owner appeared and filed his reply in which he admitted the incident in question in which while riding as a pillion rider the claimant had received injuries. He, however, claimed that the accident did not occur due to negligence on his part. His case was that on the road where they were travelling, few bricks had come off on account of which the motorcycle had fallen down. He further claimed that he had a valid driving license and the motorcycle was duly insured by the opponent No.2, insurance company.