PARITOSH SAHA Vs. BIKRAMJOY REANG

JUDGEMENT

(1.) HEARD learned senior counsel, Mr. S M Chakraborty, assisted by learned counsel, Mr. S Bhattacharjee for the appellant. None present for the respdts.

(2.) THIS is an appeal under Section 173 of Motor Vehicle Act, 1988, against the judgment and award, dated 22.03.2004 passed by learned Member, Motor Accident Claims Tribunal, West Tripura (District Judge, West Tripura) in connection with Case No.TS.(MAC)479/2000.

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