SANTOSH KUMAR PODDER Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. R. Tahbildar, learned counsel for the petitioner, also heard Ms. A. Saikia, learned counsel appearing on instructions of Ms. M. D. Bora, learned Standing Counsel, Transport Department, Assam and Shri Subham Dutta, learned counsel for the respondent no. 6.

(2.) The petitioner before this Court is aggrieved vide judgment dtd. 10/12/2018 passed in M.A.C. Case No. 1331/2015 by the member, Motor Accident Claims Tribunal No 3 at Guwahati. Wherein the direction was issued to the Basistha Police Station for registering a case for giving false evidence by the petitioner.

(3.) The Respondent No. 2 filed a claim Case under Sec. 166/140, Motor Vehicle Act, 1988 being M.A.C. Case No. 1331/2015 before Member Motor Accident Claims Tribunal No. 3 Kamrup (Metro), at Guwahati claiming compensation on account of injury sustained by her in a motor vehicle accident that occurred on 23/12/2014 at about 3:00pm at Gaharikata Chowk, Beltola, due to rash and negligence driving of a Pulsar motor-cycle bearing registration No. AS-01-BK-4340.