PRABASH DAS Vs. DIPAK DAS

JUDGEMENT

(1.) This appeal under Section 173(1) of the Motor Vehicles Act, 1988 has been filed by the claimant challenging the judgment and award dated 6.5.2020 delivered by the Motor Accident Claims Tribunal, No.1, Agartala, West Tripura in case No. TS(MAC) 27 of 2017 awarding a sum of compensation of an amount of Rs.15,56,000/- along with 6% annual interest on the said amount to the claimant appellant who suffered from 60% disability from a road traffic accident which occurred on 28.07.2016.

(2.) Factual background of the case is as under:

(3.) The injured claimant filed a petition under Section 166 of the Motor Vehicles Act before the Motor Accident Claims Tribunal, No.1 at Agartala claiming compensation of an amount of Rs.78,97,000/-.