MD. TAJUDDIN Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Learned advocate for both the parties are ad idem on the issue that the instant appeal may be disposed of giving a go-bye to the technicalities involved in the process and the appeal may be instantly disposed of even without consulting Lower Court Records. It is submitted by the learned advocate for the appellant, since the appellant has been suffering from financial distress for want of sufficiency of money for her sustenance, the appeal may be disposed of on the basis of materials furnished by both the parties to this case, which is not even opposed by the learned advocate for the respondent no.1/Insurance Company.

(2.) When learned advocate for both the parties are agreeable to the expeditious disposal of the instant appeal, the Court should not stand in the way. The instant appeal has emerged out against the judgement and award dtd. 24/5/2007, passed by the learned Judge, Motor Accident Claims Tribunal, Fast Track Court No.2, Islampur, Uttar Dinajpur, in M.A.C. Case No.301 of 2005, on a claim under Sec. 166 of the Motor Vehicles Act, 1988 for injury of the claimant/appellant, aged about 35 years, on 27/4/2005.

(3.) The insurance company is represented. The facts of the case are not in dispute.