PARIMAL DEBNATH Vs. SHIV VANI

JUDGEMENT

(1.) This is an appeal directed against the judgment and award dated 17.08.2017 passed by the Motor Accident Claims Tribunal, West Tripura, Agartala in T.S. (MAC) 407 of 2013.

(2.) Heard Mr. RR. Datta, learned counsel appearing on behalf of the appellant. None appeared on behalf of the respondents despite being noticed, which would be evident from the order of Lowazima court dated 25.11.2019 where it is stated that 'the notice issued upon the said Respondent has also been tracked from the website of the India post which shows as- 'Item Delivery confirmed'.

(3.) The appellant herein, being claimant, has filed a claim petition before the Motor Accident Claims Tribunal, being injured in a vehicular accident on 02.07.2012 due to rash and negligent driving of the vehicle bearing registration no. AS-23G-1003. The claimant at the time of filing the claim petition has adduced evidence and submitted documents in favour of his claim. The Tribunal after perusal and considering the evidences on record, has awarded Rs. 1,48,000/- as compensation in favour of the claimant. The Tribunal has considered to pass an award under the following heads: