JALI DAS Vs. UTTAM SAHA

JUDGEMENT

(1.) This appeal is filed by the original claimants seeking enhancement of the compensation awarded by the Motor Accident Claims Tribunal, West Tripura, Agartala by impugned award dated 29.06.2018 in T.S. (MAC) No.37 of 2016.

(2.) Brief facts are as under:

(3.) The Claims Tribunal did not believe the evidence of P.W. 2. The Tribunal referred to the charge sheet filed by the police at the end of investigation and came to the conclusion that it was a head on collision and that therefore both the drivers were equally negligent in causing the accident.