(1.) This appeal has been filed by the appellant/claimant being aggrieved by the impugned award dtd. 30/10/2015 passed by the 5th Additional Motor Accident Claims Tribunal, Bilaspur (C.G.) (for short, 'the Tribunal) in Claim Case No.43/14, whereby the Tribunal has dismissed the claim petition filed by the claimant/appellant under Sec. 163-A of the Motor Vehicles Act, 1988 (hereinafter referred to as the Act, 1988).
(2.) Briefly stated the facts of the story is that on 12/9/2012, the appellant/claimant, who was driving the motorcycle bearing registration No.CG-12-AA-2292 (for short, the offending motorcycle), was coming from Jaijaipur to Paladi, met with a vehicular accident near Darrabhata main road, owing to which, he received injuries on his head, both hands, leg, ear and other parts of the body. Matter was reported to Baradwar Police Station. Thereafter, the injured/claimant was referred to Primary Health Center, Baradwar and then was treated at Apollo Hospital, Bilaspur and Narayana Hospital, Raipur. At the time of accident, respondent No.1, being wife of the claimant, was registered owner of the offending motorcycle whereas respondent No.2 was insurer of the offending motorcycle. On account of injuries sustained by him, he sustained permanent disability to the extent of 50% and obtained medical certificate from the Medical Board.
(3.) Owing to injuries including permanent disability to the extent of 50% sustained by him in vehicular accident, he filed a claim petition seeking total compensation of Rs.19,50,000.00 on various heads. Respondent No.1 remained ex-parte before the Claims Tribunal.