KRIPA BARLA Vs. UNITED INDIA INSURANCE COMPANY LTD

JUDGEMENT

(1.) Heard Mr. S. K. Muktar, learned counsel appearing for the appellants as well as Mr. R. Goswami, learned counsel representing the respondents.

(2.) This is an appeal under Sec. 173 of the Motor Vehicles Act against the Judgment and Award dtd. 28/9/2018 passed by the MACT No. II, Kamrup (M), Guwahati in MAC Case No. 2164/2015.

(3.) The very short question involved in this appeal is as to whether a road inside a tea garden area is a 'public place' as defined by Sec. 2(34) of the Motor Vehicles Act.