TANUSREE SHIL Vs. BAPAN DEBNATH

JUDGEMENT

(1.) This appeal under Section 173 of the Motor Vehicles Act has been preferred by the claimant-appellant for enhancement of the award dated 08.07.2020 passed by the Motor Accident Claims Tribunal, Court No. 2, West Tripura, Agartala in case No. T.S. (MAC) 24 of 2017.

(2.) Heard Mr. D. Debnath, learned counsel appearing on behalf of the claimant-appellant. Also heard Mr. A. Gan Chowdhury, learned counsel appearing for the respondent no.2, insurance company and Mr. TK Deb, learned counsel appearing for the respondent no.1, owner of the vehicle.

(3.) The claimant-appellant, Smt. Tanusree Shil met with an accident on 22.10.2015 at 5.30 am and suffered injuries while she was proceeding towards Motorstand from Ushabazaar by boarding one auto-rickshaw bearing registration No. TR-01-F-2249. It is the case of the claimant-appellant that while she along with her husband and son was travelling through that route, the auto-rickshaw had suddenly dashed an electric pole. Out of such accident, she suffered severe bleeding injuries and both her legs were broken and she became senseless. Subsequently, the claimant-appellant was treated at AGMC and GBP hospital, Agartala. The State Medical Board examined the claimant-appellant and assessed her disability to the extent of 80% and that disability is permanent in nature.