SUSHANTA SARKAR Vs. STATE OF NAGALAND

JUDGEMENT

(1.) I have heard Mr. S. K. Medhi, learned counsel for the accused-petitioner. None has appeared on behalf of the opposite party.

(2.) With the help of this revision, the accused-petitioner has put to challenge the order, dated 17.03.2004, passed by the learned Member, Motor Accident Claims Tribunal,

(3.) The material facts, giving rise to the present revision, may, in brief, be set out as under: