STATE OF TRIPURA Vs. MINU SARKAR

JUDGEMENT

(1.) THIS is an appeal under Section 173 of Motor Vehicle Act, 1988, against the judgment & award, dated 30.08.2006, passed by learned single Member, Motor Accident Claims Tribunal, West Tripura, Agartala in Case No.TS.(MAC)No.4 of 2003.

(2.) HEARD learned counsel, Mr. Niharendu Majumder for the appellants and learned counsel, Mrs. S Deb(Gupta) for the respdts.

(3.) BRIEF fact, necessary for disposal of this appeal, may be stated as follows :