SHRIRAM GENERAL INSURANCE COMPANY LTD. Vs. SUBHRA LODH (DAS)

JUDGEMENT

(1.) Heard Mr. P. K. Ghosh, learned counsel appearing for the appellant-Insurance Company.

(2.) This is an appeal under Sec. 173 of the Motor Vehicles Act, 1988 against the Judgment and award dtd. 22/2/2022 passed in Case No. TS(MAC) 281 of 2016 by the Ld. Motor Accident Claims Tribunal, Tribunal No. 2, West Tripura, Agartala.

(3.) Upon hearing the learned counsel, I find no ground to admit this appeal.