MAFISUDDIN KHADIM Vs. NATIONAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) THIS is an appeal against the judgment and order, dated 16/5/2000, passed by the learned Member, Motor Accident Claims Tribunal, West Tripura, Agartala in TS (MAC) No. 387 of 1997. By the impugned judgment and order aforesaid, the learned Member, Motor Accident 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 petitioner. Also heard Mr. P. Datta, learned counsel appearing for the respondents.

(3.) UPON the pleadings of both the parties, learned Member, Motor Accident Claims Tribunal framed the following issues for determination:-