MANORAMA RANA Vs. SIKANDAR KHAN

JUDGEMENT

(1.) Aggrieved by the judgment dated 6.7.2000 passed by the Second Motor Accidents Claims Tribunal (SD), Berhampur in M.A.C. No. 706 of 1998, fastening liability upon the owner to pay the compensation awarded, the claimants have filed the present appeal seeking for allowing the appeal and awarding just and reasonable compensation by enhancing the same, urging various facts and grounds in support of the appeal.

(2.) In the impugned judgment, the factual undisputed facts have been adverted, therefore, there is no need for this court to repeat the same in this judgment.

(3.) The owner of the vehicle filed the written statement but did not appear at the time of hearing.