MINARA BIBI Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) The present appeal has been preferred by the appellants against an Order and Award dtd. 21/9/2006 passed by learned Additional District Judge, Fast Track Court, VIth Court, at Alipore, South 24 Parganas, in MACC No.133 of 2000, under Sec. 163A of the M.V Act.

(2.) The facts :-

(3.) The opposite party no.1/owner did not contest the case, while the opposite party no.2/The National Insurance Company Ltd. contested the case by filing their written statement. The opposite party no.2 challenged the claim narratives, denying the accident by reasons of the involvement of the vehicle and sought for dismissal of the claim case.