Tripura High Court
Party Name : National Ins. Co.Ltd vs Ashalata Bhowmik & Ors on 17 February, 2017
Author: S.Talapatra
Bench: S.Talapatra
Case No :MAC App. 0000025/2015 Party Name : NATIONAL INS. CO.LTD Vs ASHALATA BHOWMIK & ORS THE HONBLE MR. JUSTICE S.TALAPATRA As prayed for by Mr. S. Lodh, learned counsel appearing for the appellant, list this matter on 18.01.2017 for continuation of hearing as part heard. Mr. Lodh, learned counsel would propose a reply against the submission made by Mr. Bhattacharji, learned counsel appearing for the respondents that even from use of the
motor vehicle, if someone receives injury or dies, he or for his behalf one may approach for compensation under Section 166 of the M. V. Act.
Download Date: 8-05-2017 15:05 1/1