RAM NARAYAN SINGH Vs. HARADHAN CHANDRA DAS

JUDGEMENT

(1.) THIS appeal, under Section 173 of M.V. Act, 1988 is directed against judgment and award, dated 13.08.2004, passed by learned Member, Motor Accident Claims Tribunal, West Tripura, Agartala(Court No. 1), in Case No. T.S.(MAC) 357 of 2000.

(2.) HEARD learned counsel, Mr. A. Pal for the appellant and learned counsel, Mr. P. Gautam for respondent No. 2, the United India Insurance Company. None appears for respondent No. 1.

(3.) RESPONDENTS contested the case by filing written statement before the Tribunal. Respondent No. 1, the owner of the vehicle, contended that the vehicle was insured with the United India Insurance Company, covering the date of the accident and that liability, if any, should be borne by Insurance Company. Respondent No. 1 denied the other averments made in the claim petition.