MUNICIPAL COMMISSIONER Vs. PABITRA SINGH KAMI

JUDGEMENT

(1.) Heard Mr. Jorgay Namka, learned Counsel, appearing for the appellants. Also heard Mr. N. Rai, learned Senior Counsel assisted by Mr. Sunil Kumar Baraily, learned Counsel, appearing for respondent nos. 1 and 2 as well as Mr. Thupden G. Bhutia, learned Counsel, appearing for respondent no.3.

(2.) This special appeal is directed against the judgment dated 01.07.2019 passed by the learned Single Judge in MAC App. No.11 of 2017, whereby the appeal preferred by the present appellants against the award dated 28.07.2017 passed by the learned Motor Accident Claims Tribunal, East Sikkim at Gangtok in MACT Case No.27 of 2016, was dismissed.

(3.) On the very first day when the appeal was listed on 21.08.2019, this Court fixed the case for hearing on the question of maintainability of the appeal and liberty was granted to the appellants to serve the respondents.