ANITA SARKAR Vs. SWAPAN SARKAR

JUDGEMENT

(1.) This is an appeal preferred by the claimant-appellant for enhancement of the award passed by the learned Motor Accident Claims Tribunal (Court No.1), West Tripura, Agartala vide judgment and order dtd. 30/6/2017, in connection with Case No. TS(MAC) 236 of 2013.

(2.) None appears for the appellant when the matter is taken up. Since the matter is related to motor accident claim cases, a beneficial legislation, I have taken up the matter for hearing in absence of learned counsel of the appellant.

(3.) Heard Mr. K.K.Pal, learned counsel appearing for the owner-respondent No.1 as well as Mr. S. Datta, learned counsel appearing for the respondent-insurance company i.e. SBI General Insurance Company Ltd.