CHAIRMAN, HOLY CROSS SCHOOL Vs. DIGBIJOY DEBNATH

JUDGEMENT

(1.) This appeal is filed by the original opponent of motor accident claim petition TS(MAC)382/2010 filed by the respondents herein to challenge a judgment dated 14th December, 2018 passed by the Motor Accident Claims Tribunal, West Tripura, Agartala.

(2.) Brief facts are as under :

(3.) Case of the appellant is that it never owned the Tata Sumo of the registration description given by the claimants. The school is falsely implicated since the claimants could not locate the vehicle which was actually involved in the accident. The appellant would point out that the police had carried out the investigation into the said incident and upon completion of the investigation filed a charge sheet in which it was revealed that the vehicle involved was a Tata Sumo bearing registration No.TR01-T-0556, which also the appellant never owned or possessed.