NEW INDIA ASSURANCE CO. LTD Vs. RAMESH SANTRA

JUDGEMENT

(1.) The present appeal has been preferred by the Insurance Company against the Judgment and Order passed on 14/3/2013 by Judge, Motor Accident Claims Tribunal, 5th Court at Alipore, South 24 Parganas in M.A.C. Case 455 of 2004, under Sec. 163A M.V. Act.

(2.) THE FACTS :-

(3.) O.P. no.1/ Owner did not contest this case but O.P. no.2/Insurance Company contested the case by filling written statement. In the written statement, O.P. no.2 has taken plea that petitioner has no cause of action and that the claim petition is bad for defect of parties.