UNION OF INDIA Vs. REKHA BHARALI

JUDGEMENT

(1.) Heard Ms. U. Chakraborty, learned counsel representing the appellants. None appears for the respondents in spite of service of notice.

(2.) This is an appeal under Sec. 173 of the Motor Vehicles Act challenging the judgment and order dtd. 19/7/2013 passed by the Motor Accident Claims Tribunal, Tinsukia in MAC Case No.23/2010.

(3.) On 13/11/2009 at about 6.18 P.M., late Bibhnu Bharali was travelling insides the driver's cabin of the TATA Magic ACE Pick Up vehicle bearing Registration No.AS-23-AC-0846. The vehicle was driven by Lok Bahadur Chetri. The handyman Hori Sonar was also present inside the cabin along with the deceased and the driver.