SISIR KUMAR BHATTACHARJEE, S/O LATE RAKESH CHANDRA BHATTACHARJEE Vs. SUBODH DAS; NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) This appeal by the claimant has been filed for enhancement of compensation and is directed against the award, dated 15th December, 2007 passed by the learned Motor Accident Claims Tribunal, West Tripura, Agartala in Case No.TS(MAC)264 of 2006, whereby the learned Tribunal awarded a sum of Rs.1,56,000/- in favour of the claimant under the following heads. <FRM>JUDGEMENT_82_LAWS(TRIP)11_2014_1.html</FRM>

(2.) The undisputed facts are that the claimant suffered injuries in a motor vehicle accident on 08.3.2006. The vehicle was owned by Sri Subodh Das and insured with the National Insurance Company Ltd.. The claimant filed a petition for grant of compensation and was awarded Rs.1,56,000/-. Dissatisfied by the award he has filed the present appeal.

(3.) The only question is what should be the amount of compensation to which the claimant-appellant is entitled to. In this regard it may be stated that from 08.3.2006 to 22.3.2006 the claimant was admitted as an indoor patient in G.B.P Hospital at Agartala. Thereafter he went to the New Life Nursing Home at Kolkata where he stayed w.e.f 22.3.2006 to 03.4.2006. Therefore, the petitioner has been hospitalized for 14 days in Agartala and 13 days in Kolkata i.e. 27 days in all.