SONALI SARKHEL Vs. NATIONAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) The present claim appeal has been preferred against the Judgment and Award passed on 16/12/2014 by the Learned Judge, Motor Accident Claims Tribunal (Redesignated) Court, Bankura in M.A.C. Case No. 05 of 2014 & 75 of 2012, under Sec. 166 of the Motor Vehicles Act, 1988.

(2.) The facts:-

(3.) The Claimants examined two witnesses and marked the documents being P.M. report, Admit Card, Insurance Policy, Seizure lists, Chargesheet and FIR as Exhibits 1 to 6.