SANCHITA DHAR Vs. HALARAM REANG

JUDGEMENT

(1.) This appeal, under Section 173 of M.V. Act, 1988 is directed against judgment and award, dated 30.03.2004, passed by learned Single Member, Motor Accident Claims Tribunal, West Tripura, Agartala, in Case No. T.S.(MAC) 14 of 1999 under Section 166 of the Motor Vehicles 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 admitting the accident as alleged in the claim petition but denied negligence on the part of the driver of the vehicle. It is also stated that the driver was having with valid driving licence and that the accident occurred because of the extremists attack and there was no negligence on the part of the owner and the driver of the vehicle.