SARASWATI DAS Vs. NATIONAL INSURANCE CO. LTD

JUDGEMENT

(1.) The present appeal by the claimants/appellants has been preferred against the award passed on 20/3/2015 by the Learned Judge, M.A.C. Tribunal (11th Court) at Alipore, in M.A.C.C. No. 25 of 2014 (originally M.A.C.C. No. 90 of 2010), under Sec. 166 of the M.V. Act.

(2.) FACTS :-

(3.) The O.P./National Insurance Co. Ltd. appeared and contested the case by filling written statement and ultimately prayed for dismissal of the suit.