SHIO NARAYAN PRASAD Vs. ORIENTAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) HEARD Mr. H. N. K. Singh, learned Sr. Advocate assisted by Mr. Kh. Babulindro Singh and Mr. I. Jayanta Singh, learned Advocate appearing on behalf of the appellant as well as Mr. Joy Deep Nath, learned Advocate appearing for the respondents.

(2.) THE unsuccessful plaintiff preferred this appeal against the judgment and decree dated 31. 03. 2001 passed in Original (Money) Suit No. 4 of 1992 of the Court of Civil Judge, Sr. Division No. 1, Manipur East dismissing the Original (Money) Suit No. 4 of 1992 filed by the appellant/plaintiff for recovery of a sum of Rs. 1,20,000/- (Rupees one lakh twenty thousand) from the Principal respondent/defendant No. 1, Oriental Insurance Company Ltd. , only on the issue that the suit is bared by the provisions under Section 175 of the Motor Vehicles Act 1988.

(3.) BACKGROUND facts: