KUMUDINI PAUL Vs. RITA RUDRAPAUL

JUDGEMENT

(1.) THIS appeal under Section 173 of M.V. Act, 1988, is directed against the judgment and award, dated 13.12.2005, passed by learned Member, Motor Accident Claims Tribunal, Kamalpur, North Tripura, in TS (MAC) 9 of 2004.

(2.) HEARD learned counsel, Mr. B. Majumder for the appellant and learned counsel, Mr. B. Banerjee for respondent Nos.1, 2 and 3. None present for respondent Nos.4 and 5.

(3.) FACTS , in short, for disposal of this appeal, may be noticed thus: