GOLAPI DEBBARMA Vs. KIRODE DEBBARMA

JUDGEMENT

(1.) This revision petition is directed against the order dated 22-07-2015 passed by the learned Motor Accident Claims Tribunal, West Tripura, Agartala in case No. T.S. (MAC) 297 of 2014 whereby the learned Tribunal has rejected the application for amendment of the claim petition.

(2.) In the claim petition, it was alleged that the vehicle was insured with the New India Assurance Company Limited. When the owner filed his written statement, it was stated that the vehicle was in fact insured with the National Insurance Company Limited.

(3.) In the Schedule for amendment, it was mentioned that in second page in the claim petition National Insurance Company Limited, 42, Akhaura Road, West Tripura, PIN-799001 being the insurer of vehicle No.TR-01-AJ-0751 (Maruti Van) be inserted as noticee for the ends of justice. The learned Tribunal rejected this application on totally hypertechnical grounds.