ATAUR RAHAMAN Vs. THE ORIENTAL INSURANCE COMPANY

JUDGEMENT

(1.) The revisional application under Article 227 of the Constitution of India is directed against order no. 7 dated March 29, 2019 passed by the Fast Track, 2nd Court at Sealdah, District 24-Parganas (South), in Misc. Case No. 09 of 2018 arising out of Motor Accident Claim Case no. 33 of 2008. The petitioner filed an application for compensation under Sec. 166 of the Motor Vehicles Act, 1988, registered before the Tribunal as Motor Accident Claim Case No. 33 of 2008.

(2.) The said case was disposed of by the Tribunal vide judgment and order dated February 26, 2018.

(3.) The Tribunal in the said claim case, inter alia, framed the following issue being the issue no. 4:-