JANU DAFADER Vs. NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) The present claim appeal has been preferred against the Judgment and Award passed on 2/8/2014 by Motor Accident Claims Tribunal, 3rd Court, Nadia, Krishnanagar, in M.A.C. Case No. 511 of 2008, under Sec. 163A of the Motor Vehicles Act, 1988.

(2.) Facts :-

(3.) The claimants examined two witnesses and proved some documents. The O.P./Insurance Company did not examine any witness.