- (1.) Heard learned counsel for the appellants and perused the record.
(2.) This First Appeal From Order is preferred by the appellants challenging the validity and correctness of the judgment and order dated 21.11.2012 passed by the Motor Accident Claims Tribunal/District Judge, Mahraganj in M.A.C.P. No. 42 of 2008, Sangita Devi and others versus Tapesari Dubey and others.
(3.) The claim petition was filed by Smt. Sangita Devi against Tapesari Dubey and two others. The owner of vehicle i.e. the appellant interalia alleged that on 26.11. 2007 at about 2.25 P.M. i.e. the relevant date and time of the accident, the tractor of the appellants was at Nepal where all the taxes ( Bhansar) had been paid for entry of the vehicle regarding which the Nepal Government had issued requisite slip of the Bhansar office at Bhairhwa (Nepal) which was filed by the appellants before the Tribunal.;