ANUWARA KHATOON Vs. MUKNIAK CO-OPERATIVE SOCIETY LTD

JUDGEMENT

(1.) This appeal under Section 173 of M.V. Act, 1988 is directed against the judgment and award dated 22.05.2004, passed by learned Single Member, Motor Accident Claims Tribunal, West Tripura, Agartala, in case No. TS (MAC) 199 of 1999, registered under Section 166 of M.V. Act, 1988.

(2.) The material facts, relevant for disposal of this appeal, may be briefly noticed thus:

(3.) Respondent No.1, the owner of the vehicle submitted written statement, denying rash and negligent driving of the vehicle and further stated that the vehicle was insured with the National Insurance Company, covering the risk on the date of accident and, so liability, if any, should be borne by the Insurance Company.