A.H. Saikia, J. - (1.) - Heard Mr. S. Sarma, learned Counsel for the petitioner and also heard Mr. P. Kataky, learned Counsel appearing for the respondents.
(2.) Review order dated 5.5.2001 rendered by the learned Member, Motor Accident Claims Tribunal, Lakhimpur (for short, 'the Tribunal') in M.A.C.T. Case No. 30 of 1998, while entertaining an application under Order 47, Rule 1 read with section 114, C.P.C. seeking review of the order dated 4.1 1.2000 passed by the Tribunal, is the subject-matter of challenge in this review petition.
(3.) Necessary facts in short for the purpose of deciding the limited issue raised in this revision petition are that in the related M.A.C.T. case filed by the claimant/respondent No. 1 due to death of her son, Ashok Kumar Singh in a vehicular accident on 7.4.1998, the Tribunal b order dated 4.11.2000, awarded no fault liability amount of Rs. 50,000/- making the petitioner liable for such payment holding that he was the real owner of the vehicle involved in the accident. Being aggrieved by the said finding, he preferred the instant review petition which was rejected by the impugned order.;