BISWAJIT DAS, SOUTH TRIPURA Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS appeal by the claimant for enhancement of compensation is directed against the award dated 22 -06 -2006 passed by the learned Motor Accident Claims Tribunal, South Tripura, Udaipur in T.S.(MAC) 47 of 2004 whereby he awarded compensation of Rs.64,800/ - in favour of the claimant under the following heads: -

(2.) SINCE the only issue involved in this case is as to what amount of compensation the claimant is entitled to, it is not necessary to discuss the other evidence.

(3.) AFTER going through the award, I am constrained to observe that the learned Motor Accident Claims Tribunal did not comprehend the provisions of the Motor Vehicles Act nor did he assess the compensation according to well established principles laid down from time to time.