RAJEEV BHUSAN AGNIHOTRI Vs. AMOOL SAMRE

JUDGEMENT

(1.) THE Motor Accident Claims Tribunal, Rajnandgaon (henceforth 'the Tribunal'), vide award dated 21-09-2006 passed in M.A.C.T. Case No.73 of 2006 awarded a compensation of Rs.4,17,500/- in favour of the appellant.

(2.) ON 11-09-2004 appellant accompanied by his friend Satyajit Pathak was going to Nagpur in a car bearing registration No.CG-05A/8500. Appellant was license holder and he was driving the vehicle. When they reached near Khair Bana turning, the vehicle bearing registration No.MH-34K/2876 coming from opposite direction, driven in a rash and negligent manner collided with the appellant's vehicle. Appellant's vehicle turned turtle and jammed in a culvert. Appellant received injuries on his right leg, knee, thigh and also on left hand in between elbow and shoulder. He also received injuries on head and chest. He was taken to the Government Hospital, Rajnandgaon, where after first aid he was referred to J.L.N. Hospital and Research Centre, Bhilai.

(3.) APPELLANT in support of his claim adduced oral as well as documentary evidence. Learned Tribunal considered the evidence and awarded the claim as below: S.No. Head Amount 1. Medical Expenses 2,87,500=00 2. Loss of Income 30,000=00 3. 20% Permanent Disability inone leg and one hand 50,000=00 4. Travelling Expenses 25,000=00