JUDGEMENT
Sanjay Karol, J. -
(1.)The Tribunal has dismissed the claimant's petition filed under Sec. 166 of the Motor Vehicles Act, 1988. Also application seeking restoration of such petition stands dismissed. It is these orders dtd. 4/1/2018 and 6/9/2018 passed by the learned Member, Motor Accident Claims Tribunal No.2, West Tripura, Agartala in Case No. T.S.(MAC) 267 of 2014 titled as Sri Narayan Debnath v. Sri Nirmal Debbarma and in Case No. Misc (Resto) 03 of 2018 passed by the learned Member, Motor Accident Claims Tribunal, Court No.3, West Tripura, Agartala titled as Sri Narayan Debnath v. Sri Nirmal Debbarma which are subject matter of adjudication in the present petition.
(2.)Petitioner claimed compensation for a sum of Rs.33,10,000.00. It is not in dispute that on 16/1/2013, petitioner was hit by one Maruti Van bearing registration No.TR-01-AA-0221, as a result of which, he sustained injuries. It is also not in dispute that the fault was purely that of the driver of the said vehicle which was owned by Sri Nirmal Debbarma and insured with the United India Insurance Company Ltd. The insurance policy; the driving licence are on record. It being a different matter that these documents were not proven on record in accordance with law, for they were simply tendered and exhibited.
(3.)After the matter was heard for some time, it is heartening to note, that with the intervention of the learned counsel, parties have amicably resolved the dispute.
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