JAINAL ABEDIN Vs. MEMBER MOTOR ACCIDENT CLAIMS TRIBUNAL

JUDGEMENT

(1.) Heard learned counsel for the appellants Mr. D Das. Also heard Mr. A Acharya, learned counsel for the respondent No. 2.

(2.) The appeal has been preferred against the order dated 26.04.2010 passed by learned Member, Motor Accident Claims Tribunal, Goalpara, in MAC Case No. 137/2003.

(3.) Considered the respective submission of learned counsel for both the parties present before this Court.