RITA SARKAR Vs. NATIONAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) The instant appeal is directed against the judgment and order dated February 6, 2015 passed by the Additional District Judge, 2nd Court, Bankura in M.A.C.C Case No. 2 of 2014.

(2.) The claim petition has been filed under Section 166 of the M.V. Act, 1988.

(3.) The facts are not in dispute and are available in the judgment of the Court below.