MUSTT. MOMINA KHATUN Vs. SALEHA BEGUM

JUDGEMENT

(1.) Heard Mr. S.K. Goswami, the learned counsel for the appellant as well as Mr. K.K. Bhatta, the learned counsel for the respondent No. 2. Mr. K.U. Ahmed, the learned counsel appears for respondent No. 1.

(2.) This is an appeal against the Judgment dated 29.02.2016 passed by the learned Additional District and Sessions Judge-cum-Member, Motor Accident Claims Tribunal, Hojai, Sankardev Nagar in MAC Case No. 237/2010, by which the claim of the appellant was dismissed. Be it stated herein that prior to passing of the impugned Judgment, the claim of the appellant had been dismissed by the Tribunal vide Judgment dated 22.03.2013. Against the said order, the appellant preferred MAC Appeal No. 146/2013 which came to be disposed of vide Order dated 04.03.2014 by remanding the matter back to the Tribunal for a fresh decision by permitting the claimant to adduce additional evidence. After the matter was remanded back, the Tribunal again dismissed the claim vide the impugned Judgment dated 29.02.2016. Being aggrieved thus, the appellant is once more again before this Court through the instant appeal.

(3.) Brief facts of the case may be narrated at the outset.