ANITA RANI SAHA Vs. PARTHA ROY BARMAN

JUDGEMENT

(1.) THIS appeal is preferred under Section 173 of the Motor Vehicle Act, 1988 (hereinafter referred to as "the MV Act") against the award, dated 25. 06. 1998, passed by the learned Member, Motor Accident Claims Tribunal, West Tripura, Agartala.

(2.) THE material facts leading to the present appeal may be set out as follows :

(3.) WE have heard Mr. S. Deb, learned Senior counsel, assisted by Mr. B. B. Saha, learned counsel for the appellants, and Mr. T. Ali, learned counsel for the respondent insurance company. None has appeared of the owner of the offending vehicle.