GOBINDA DEBBARMA Vs. RANJIT MAJUMDER

JUDGEMENT

(1.) Being dissatisfied with the quantum of compensation granted by MACT (Court No.4), West Tripura, Agartala in TS (MAC) 98 of 2014 and the method used for awarding the compensation, aggrieved appellant has filed the present appeal under section 173 of the Motor Vehicles Act, 1988 (MV Act for short) for enhancement of compensation.

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

(3.) Based on the FIR, Melagarh PS case No. MLG 147 of 2013 under sections 279 and 338 IPC was registered and after investigation police submitted charge sheet No. 18 of 2014 dated 26.04.2014 under sections 279 & 338 IPC against the driver of the vehicle namely Babul Das, Son of Tapan Das of Jatrapur, Sepahijala judicial district.