LILA BISWAS Vs. KRISHNA SUKLA DAS

JUDGEMENT

(1.) This appeal is filed by the original claimant challenging the award dated 22.01.2020 passed by the Motor Accident Claims Tribunal (MACT-1) West Tripura, Agartala in case Title Suit(MAC) 51 of 2017. Aggrieved appellant seeks enhancement of compensation by filing this appeal.

(2.) The factual context of the case is as under:

(3.) After investigation, police submitted charge sheet No.109 of 2016 dated 30.09.2016 under Sections 279 and 338 I.P.C. and Sections 183 and 184 of M.V. Act against accused Krishna Sukla Das, driver of the offending vehicle.