MANAGING DIRECTOR Vs. RAMEN DAS

JUDGEMENT

(1.) Appellant, who is the owner of the vehicle, lays challenge to the award dtd. 5/12/2017 passed in Case No. T.S.(MAC) 273 of 2013 titled as Sri Ramen Das v. The Managing Director and Others. The operative portion of the award reads as under :

(2.) The challenge is laid on the ground that the original policy of insurance is with the appellant and he be permitted to lead evidence in respect thereto.

(3.) Bare reading of the award indicates that the said document was never placed before the Tribunal. It is not a case that the present appellant was precluded, for whatever reason, from producing the said document, in original, before the Tribunal for proving the same, in accordance with law. The amount involved is also not substantial.