SRI SOMY CHAKMA Vs. THE SABITRI SALT SUPPLIERS

JUDGEMENT

(1.) On 26.11.2015, this Court had passed a detailed order, which reads as follows:-

(2.) This Court had found that the averments made by the petitioner in his statement were totally different from the averments made in the claim petition. In the claim petition it was alleged that Sri Somy Chakma is a resident of Durjoynagar, Police Station - Airport, District - West Tripura. It was also alleged that the occupation of the petitioner was business. It would be pertinent to mention that earlier it has been typed "Teacher of one important English medium school" but these words have been scored off and replaced by the word "Business" in hand. There was nothing stated in the petition as to what was the nature of his business and where he was running such business. It is also more than obvious that since the accident allegedly took place at Pecharthal, the petitioner had some business in that area only because it was alleged that the accident took place when the injured was coming back from the market.

(3.) The claim petition filed by the claimant was rejected because there were certain major contradictions in the statement of the claimant in his statement and in the claim petition filled by him. Therefore this Court had passed the aforesaid order.