ORIENTAL INSURANCE COMPANY LTD Vs. SMRITI BALA DAS

JUDGEMENT

(1.) THIS revision petition or/application under Article 227 of the Constitution filed by the Insurance Company is directed against the judgment and award dated 27.01.2010 passed in T.S (MAC) No. 273 of 2005 by the learned Member, Motor Accident Claims Tribunal, Court No. 4, West Tripura, Agartala.

(2.) HEARD Mr. K. Bhattacharjee, learned Counsel for the Petitioner -Insurance Company, Mr. B. Saha and Mr. Mr. P.R. Barman, learned Counsel appearing on behalf of Respondents.

(3.) THE impugned judgment and award is an appealable order inasmuch as the aggrieved party is open to file appeal under Section 173 of the M.V. Act to this Court. The Petitioner -Insurance Company certainly has the right to file appeal against the impugned judgment and award but only on the limited ground available under Section 149(2) of the M.V. Act in the absence leave under Section 170 of the M.V. Act.