RANJIT SARKAR Vs. NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) Learned advocates for both the parties are ad idem on the point that the instant appeal may be disposed of giving a go-bye to the technicalities involved in the process.

(2.) It is submitted by the learned advocate for the appellant/claimant that claimant has been suffering from financial distress for want of sufficiency of money for his sustenance in this pandemic and urges the Court for disposing of the appeal on the basis of materials furnished by both the parties to the case, which is not opposed by the learned advocate representing the Insurance Company/respondent no.1. When learned advocates for both the parties are agreeable to the expeditious disposal of the instant appeal, the Court should not stand in the way.

(3.) The appeal has emerged out against the judgement and award dtd. 13/9/2013, passed by learned Judge, Motor Accident Claims Tribunal, 2nd Court, Murshidabad, in M.A.C. Case No.329 of 2010, on a claim case under Sec. 166 of the M.V. Act, 1988, granting an award to the tune of Rs.50,000.00 to claimant/appellant namely, Ranjit Sarkar for the injuries suffered by him in a vehicular accident, which occurred on 15th day of April, 2007, by reason of involvement of vehicle bearing No.WB-57/7902 in consequence of rash and negligent driving.