PRADIP CHANDRA DEBNATH Vs. ASHIMA NAG

JUDGEMENT

(1.) Appellant is the owner of the vehicle and intends to lead evidence before this Court. It is seen that the Tribunal has allowed the claim petition.

(2.) The brief fact of the case is that on 27/8/2011, the claimant, namely, Smti. Ashima Nag met with a road accident. As a result of which she sustained injuries and became disabled. Allegedly, the fault was that of the owner of the offending vehicle namely, Sri Pradip Chandra Debnath, appellant herein.

(3.) While answering the issues, the Tribunal determined the compensation due and payable to the claimant-respondent but the same was restricted to a sum of Rs.2,46,485.00 instead of Rs.75,26,000.00, as claimed for. The owner of the Bus did not contest the case despite making appearance. So, hearing proceeded ex parte against him and as he failed to produce any document to the effect that the vehicle had any insurance coverage, the liability gets fastened on him.