RAJU ACHARJEE Vs. CHANDAN BISWAS

JUDGEMENT

(1.) Having heard learned counsel for the parties and on perusal of the record, in the considered view of the Court, no ground for interference is made out for the findings returned by the Tribunal on issue No.1 cannot be said to be perverse, illegal or erroneous.

(2.) In a claim petition filed under Sec. 166 of the Motor Vehicles Act, 1988, the Tribunal, based on the pleadings of the parties framed the following issues:

(3.) Issue No.1 stands decided against the claimant-appellant and as a consequent thereof also issue No.2.