MUNMUM CHAKRABORTY (MUKHERJEE) Vs. MRINMOY ACHARJEE

JUDGEMENT

(1.) This appeal is filed by the original claimants of T.S(MAC) No.196/2015. They have challenged an order dated 30th November, 2018 passed by the Motor Accident Claims Tribunal, West Tripura, Agartala.

(2.) Brief facts as under :

(3.) Learned counsel for the appellants submitted that the claim petition was sent for settlement before the Lok Adalat. Such settlement could not be arrived at. The proceedings were, therefore, transferred back to the Claims Tribunal. The claimants were not aware about the further dates of hearing and therefore, could not remain present.