PARBATI MALAKAR Vs. BUARA DARLONG

JUDGEMENT

(1.) On 29.08.2019, this Court passed the following order:

(2.) Today, Mr. Rajib Saha, learned counsel for the respondentinsurer states that the offer made by the appellant is not acceptable to the insurer i.e. Cholamandalam MS General Insurance Company Ltd., Agartala Division but insurer is ready for a retrial.

(3.) Appellant is a lady, a poor rustic villager, who sustained injury as a result of motor vehicle accident in relation to which FIR in KMP PS Case No.53/14 dated 06.05.2014 was registered. In the claim petition, preferred under Section 166 of the Motor Vehicles Act, appellant, for reasons beyond her controlled, could not place and/or prove the documentary evidence with regard to her medical treatment. She had claimed a sum of Rs. 8,71,000, as compensation.