BIMAL MALAKAR Vs. SWAPNA SAHA

JUDGEMENT

(1.) This appeal is taken up for final hearing with the consent of the learned counsel for the parties.

(2.) Appellant-original claimant has challenged the judgment and award dated 30.08.2019 passed by the Motor Accident Claims Tribunal, West Tripura in Case No.T.S. (MAC) No.88 of 2014.

(3.) Brief facts are as under: