SUSANTA KUMAR DEBNATH Vs. SAMBHU DATTA

JUDGEMENT

(1.) The claimant-appellant herein became a victim of an accident which occurred on 28.04.2016 at Shalbagan. By way of preferring the present appeal, the claimant-appellant has urged this Court to enhance the amount of compensation awarded by the learned tribunal vide judgment and award dated 07.09.2017 passed by the learned Motor Accident Claims Tribunal, No.2, West Tripura, Agartala in T.S (MAC) 130 of 2016, wherein, the learned tribunal has awarded Rs.6,79,454/- as compensation.

(2.) The owner of the offending vehicle and the insurance company appeared and contested the suit before the tribunal by way of filing written objection. The accident is not disputed by any of the respondents. The vehicular documents also are not disputed by the insurance company. At the time of accident the claimant was aged about 22 years and he was a student of BBA studying at Bangalore.

(3.) During pendency of the appeal, the claimant-appellant had adduced additional evidence to substantiate that he underwent further treatment at Chennai. I have perused the documents and also the evidence admitted in course of additional evidence. For purpose of reference, the additional documents which were exhibited as per order of the Court dated 10.01.2020 are reproduced hereinunder: