MD. PASHAN ALI Vs. NATIONAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) Heard Ms. S. Islam learned counsel for the appellant and Ms. S. Roy, learned counsel for the respondent No. 1.

(2.) This appeal under Sec. 173 of the M.V. Act, 1988, has been preferred against the judgment and order dtd. 11/3/2023, passed by the learned Member MACT, No. 2. Kamrup (M) in MACT Case No. 2498/2017, whereby the claim petition of the claimant/appellant has been dismissed on the ground that the claimant/appellant has failed to adduce any evidence to substantiate his claim.

(3.) Being aggrieved by the dismissal order passed by the learned Tribunal, the present appeal has been basically filed for restoration of the claim petition assailing that the learned Tribunal has wrongly dismissed when the claimant could have been given one more opportunity to adduce evidence to establish his claim.