CHANDAN PATOWARY Vs. XXX

JUDGEMENT

(1.) In this civil revision petition, the correctness or otherwise of the order dtd. 3/10/2019, passed by the learned Member, MACT, Barpeta in MAC Case No. 156/2019, is challenged by the petitioner, Sri Chandan Patowary S/o Late Pabitra Patowary of Chenga, Subha under the district of Barpeta.

(2.) It is to be mentioned herein that vide the impugned order, the learned Member, MACT, Barpeta has dismissed the claim petition filed by the petitioner under Sec. 166 and 140 of the MV Act, 1988 being not maintainable in law.

(3.) The factual background leading to filing the present petition is briefly stated as under -