MAFISUDDIN KHADIM Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) THIS appeal is against the judgment and order dated 16.5.2000, passed by the Member, Motor Accidents Claims Tribunal, West Tripura, Agartala. in T.S. (M.A.C.) No. 387 of 1997. By the impugned judgment and order aforesaid, learned Member, Motor Accidents Claims Tribunal, dismissed the said claim case, filed by the appellant. Being aggrieved by the said order of dismissal, the appellant has come up with this appeal challenging the correctness of the impugned judgment and order aforesaid.

(2.) I have heard Mr. Somik Deb, learned counsel for the appellant. Also heard Mr. P. Datta, learned counsel appearing for the respondents.

(3.) THE appellant's claim was contested by the insurer, i.e., the respondent by filing a written statement. In its written statement, the insurer denied the appellant's claim that the appellant had sustained the injuries in a vehicular accident.