RABINDRA CHANDRA SUTRADHAR Vs. DALIA SUTRADHAR W/O LATE NARAYAN SUTRADHAR AND NATIONAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 12-1-2000 passed by the learned Member, Motor Accident Claims Tribunal, West Tripura, Agartala in case No. TS(MAC) No. 74 of 1999.

(2.) The fact of the case, in a nutshell, as may be necessary for disposal of this appeal, is set out hereinbelow:

(3.) The owner of the said vehicle and the Insurance Company contested the claim by filing two separate written statements. The owner of the vehicle did not deny the accident and pleaded that, the vehicle being insured with the National Insurance Company, at the relevant period, compensation, if any, should be paid by the said insurer.