NEW INDIA ASSURANCE CO LTD Vs. CHARUBALA DAS

JUDGEMENT

(1.) This revision is directed against the order, dated 29.04.2003, passed by the learned Member, Motor Accident Claims Tribunal, Barpeta,in MAC Case No. 173/1988.

(2.) The material facts and various stages leading to the present revision may, in brief, be set out as follows :

(3.) In compliance with the above directions given by the award, the insurer petitioner herein made payment of the awarded amount. Subsequent thereto, however, a petition was filed, under Section 152 of the Code of Civil Procedure, by the claimant stating therein, inter alia, that the judgment shows that the voucher in respect of an amount of Rs. 1,20,000/- incurred as expenses for treatment at Popular Nurshing Home, Patna, has not been counted due to non availability of the same in the case record.