RAJIB DATTA Vs. MURARI MOHAN DEBNATH

JUDGEMENT

(1.) THIS appeal by the owner is directed against the award dated 19 -06 -2008 passed by the learned Motor Accident Claims Tribunal, South Tripura, Udaipur in case No. T.S. (MAC) 184 of 2007 whereby he has held the owner liable to pay the compensation and exonerated the Insurance Company.

(2.) THE only issue raised in this appeal is whether the Insurance Company can be held liable to pay the compensation or not.

(3.) AS far as the owner is concerned, in the reply filed by the owner nothing is stated as to in which capacity the claimant was traveling in the truck.