JYOTI RANI DEBNATH DAS Vs. JYOTSNA DEBNATH

JUDGEMENT

(1.) HEARD Mr. Somik Deb, learned counsel for the petitioner. Also heard Mr. A. Lodh, learned counsel for the respondent-Insurance company.

(2.) THIS petition has been presented under Article 227 of the Constitution of India assailing the judgment and order dated 18. 5. 06 passed by the learned Motor Accident Claims Tribunal (District Judge) Court No. 1, West Tripura, Agartala in T. S. (MAC) No. 223 of 2003 whereby the aforesaid claim petition has been dismissed on account of default.

(3.) THE relevant portion of the aforesaid impugned judgment and order is extracted herein below :