RAJENDRA SINGH YADU VANSHI Vs. PRANTOSH SAHA

JUDGEMENT

(1.) Heard Mr. S. Deb, learned senior counsel, assisted by Mr. M.K. Roy, learned counsel appearing for the claimantappellant as well as Mr. P. Gautam, learned counsel for the respondent No.3, Oriental Insurance Company Ltd. There is no representation from the other respondents despite due notice from the Court.

(2.) This is an appeal under Section 173 of the Motor Vehicles Act, 1988 by the claimant against the judgment and award dated 29.05.2002 as passed by the Motor Accident Claims Tribunal, Court No.2, West Tripura, Agartala, in T.S.(MAC) No.19/1999.

(3.) The findings as returned by the Tribunal as regards the accident that occurred on 27.06.1998 at Jowai while the appellant was proceeding towards Agartala from Shillong by the vehicle having Registration No.TR-01B-0385 (Maruti Van), the offending vehicle having Registration No.TR-01-1892 (Truck) coming from the opposite direction with high speed and having driven rashly and negligently dashed the said Maruti Van, the injuries as received by the claimants and the insurance cover of the offending vehicle by the respondent No.3 are not in dispute in this appeal and as such those findings stand affirmed, requiring no fresh appraisal.