DAKSHABALA SARKAR Vs. NATIONAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) The present appeal has been preferred by the claimants against the judgment and award dtd. 19/7/2014 passed by Judge, Motor Accident Claims Tribunal, 3rd Court, Balurghat, Dakshin Dinajpur, in MAC Case No. 86 of 2009, under Sec. 166 of the Motor Vehicles Act.

(2.) By an application bearing no. CAN 1700 of 2016 the appellant has prayed for removing the defect in the appeal as noted by the department, by praying to add the opposite party no. 3 before the tribunal, as party respondent in the cause title of the memo of appeal. The prayer is formal in nature and necessary for proper adjudication of the case and accordingly the application being CAN 1700 of 2016 is allowed. Let the name of the opposite party no. 3 that is District Collector, Dakshin Dinajpur be noted as the respondent no. 3 in the memo of appeal.

(3.) The facts in the present case:-