ASHOKE BAGDI Vs. JAYANTA BANERJEE

JUDGEMENT

(1.) The present Appeal has been preferred against the Judgment and/or order dtd. 5/5/2016 passed by the Judge, M.A.C. Tribunal, 4th Court, Additional District and Session Judge, Suri, Birbhum in MAC Case No. 29 of 2012 under Sec. 163A of the Motor Vehicle Act.

(2.) The facts of the case is as follows:-

(3.) The original claimant, Ajit Bagdi was examined as P.W.1 and he deposed that he was the sole legal heir of the victim, being her husband, there being no issue out of the said wedlock. Relevant documents were exhibited. Charge Sheet has been marked exhibit 2. Exhibit 4 is the Post Mortem Report. It shows that the victim died in a road traffic accident.