SHRIRAM GENERAL INSURANCE COMPANY LIMITED Vs. DWIJEN ROY

JUDGEMENT

(1.) The Insurance Company has preferred the present appeal against the award dated 17th day of April, 2015 passed by Learned Judge, Motor Accident Claims Tribunal, Fast Track Court, District Cooch Behar, in M.A.C. Case No. 18 of 2011 (Dwijen Roy & Ors. Vs- Janab Ali Mia & Anr.), under Sec. 163A of the Motor Vehicles Act, 1988.

(2.) THE FACTS :-

(3.) Both the opposite parties appeared after receipt of notice in this case and filed their written statements but only the O.P. No. 2/Insurance Company contested this case.