PRANTOSH DEBNATH Vs. MD. RAMIJ ALI

JUDGEMENT

(1.) Heard Mr. A. Sengupta, learned counsel appearing for the applicant as well as Mr. K.C. Bhattacharjee, learned counsel appearing for the respondent No.2.

(2.) This is an appeal under Sec. 173 of the Motor Vehicles Act, 1988 against the judgment and award dtd. 9/12/2021 passed by the Member, Motor Accident Claims Tribunal, Court No.5, West Tripura, Agartala in Case No.T.S.(MAC)21 of 2019 dismissing the claim petition filed by the claimant-appellant.

(3.) The brief fact of the case is that the claimant appellant has filed the application before the court below under Sec. 166 of the Motor Vehicles Act claiming compensation due to the injuries suffered by him in a road accident which took place on 24/4/2016. While the claimant appellant was returning from Amtali towards his house at Khayerpur by riding his motorcycle, a bus bearing registration No.TR-07-1237 dashed him rashly and negligently from his backside for which he suffered grievous injuries. Thereafter, the doctors of AGMC and GBP Hospital, Agartala treated him and he was referred by the Standing Medical Board to the Institute of Neuro Science, Kolkata for better treatment. Accordingly, he was treated by the doctors w.e.f. 15/4/2016 13/5/2016 and advised him to keep in touch with the doctor of the said hospital in future.