LAXMI RANI DAS Vs. SALEK AHMED

JUDGEMENT

(1.) Heard Mr. S. C. Biswas, learned counsel for the appellants. Also heard Mrs.S. Roy, learned counsel for the respondent No.2.

(2.) No one appeared on behalf of respondent No. 1 despite of the receipt of notice.

(3.) This appeal under Sec. 173 of the Motor Vehicles Act, 1988, has been filed by the appellants challenging the judgment and award dtd. 29/11/2012 passed by the learned Member, Motor Accidents Claims Tribunal, Karimganj, in MAC Case No. 18/2011, whereby, the claim petition filed under Sec. 166 of the Motor Vehicles Act was dismissed on the ground that the death of the deceased was not proved to have been caused by a motor vehicle accident, and that the claim petition was filed in collusion with the Investigating Officer and the witnesses for wrongful gain.