PARAG SARMA Vs. RAJESWAR ROY

JUDGEMENT

(1.) MAC Appeal No. 59/2000. We have heard Mr. B.P. Kataki, learned Advocate for the appellant and Mr. B. Kalita, learned Advocate for the respondent.

(2.) This appeal is not maintainable inasmuch as it is basically an appeal against the quantum and is barred under Section 149 of the M.V. Act. accordingly, this appeal shall stand dismissed. W.P.(C) No. 2801/2000

(3.) This application has been filed under Article 226/227 of the Constitution challenging the legality and validity of the award dated 19.4.2000 passed by the learned Member, Motor Accident Claims Tribunal, Kamrup in MAC Case No. 586(K) of 1995.