NATIONAL INSURANCE CO. LTD. Vs. LIRASA BIBI

JUDGEMENT

(1.) The appellant before this Court was an opposite party in a claim under Sec. 163A of the Motor Vehicles Act 1988 and is aggrieved by the Judgment and Award dtd. 21/1/2025 passed by Learned Additional District Judge Fast Track 3rd Court Berhampore Murshidabad in MAC Case No-341 of 2015. The respondent no-1 being also aggrieved by the Judgment and Award passed by the Learned Trial Judge has filed a cross objection.

(2.) The case of the claimant/respondent no-1 before the Learned Trial Court may be summed up thus:

(3.) Pursuant to filing of the case notice was issued upon the opposite parties opposite party vehicle owner appeared but did not contest the case. Opposite party Insurance Company Appellant herein contested the case by filing written statement.