SHAKUNTAL DEVI Vs. BHARAT RAI

JUDGEMENT

(1.) THE appellants have prayed for setting aside the judgment dated 18.08.2009 and award dated 29.08.2009 passed by the 3rd Additional District Judge-cum-Motor Vehicle Accident Claim Tribunal, Saran at Chapra, in Claim Case No.27 of 2006, by which the owner of the offending vehicle has been directed to pay compensation to the claimants.

(2.) NOTICES were issued to the respondent no.1, who happens to be the owner of the vehicle. Respondent no.1 has appeared and submits that in fact he had not been given an opportunity to place his case before the Claim Tribunal and, therefore, one opportunity should be given to him.