NARYAN DEB Vs. CHANDAN DEY

JUDGEMENT

(1.) HEARD Mr. A. Das, learned counsel appearing for the appellant as well as Mr. S.M. Ali, learned counsel for the respondent No.2, United India Insurance Company Ltd.

(2.) THIS is an appeal under Section 173 of the Motor Vehicles Act, 1988 by the claimant against the judgment and award dated 25.01.2002 as passed by the Motor Accident Claims Tribunal No.2, West Tripura, Agartala, in T.S.(MAC) No.76/1999.

(3.) THE findings as returned by the Tribunal as regards the accident that occurred on 02.04.1997 for rash and negligent driving of the offending vehicle having registration No.TR -03 -0206 (Maruti Van), the injuries received by the claimant -appellant from the said accident resulting in the permanent disability to the extent of 10%, the insurance cover of the offending vehicle by the respondent No. 3 are not in dispute by either of parties or in this appeal and as such those findings stand affirmed. In view of this, fresh appraisal thereof is avoided.