SHRI CHITTA RANJAN PAUL Vs. KANU DAS

JUDGEMENT

(1.) BY means of this Judgment MAC APP No. 93 of 2008 and CRP No. 10 of 2012 are being disposed of since they arise out of the same accident.

(2.) BRIEFLY stated the facts of the case are that the claimant Shri Chitta Ranjan Paul filed a petition claiming compensation on account of injuries sustained in a motor vehicle accident which took place on 15.10.2000 at about 12 noon. According to claimant, when he was going towards his house from his shop for lunch he was hit by a Maruti car bearing Registration No. TR -01 -A/2331. According to the claimant, he suffered serious injuries in the accident and treated at G.B. hospital, Agartala and thereafter, at Nirapatta Nursing Home, Barasat, West Bengal. He had to undergo an operation and incurred a lot of expenses on his treatment. Before the Trial Court, the owner of the vehicle Kanu Das, who is the petitioner in CRP 10 of 2012, did not appear. The insurance company denied the fact that the vehicle was insured with it. The learned Tribunal passed an award for a sum of Rs. 2,50,000/ - in favour of the claimant under the following heads: -

(3.) MOTOR Accident Claims Tribunals are judicial bodies and they must give reasons before deciding any issue. When evidence has been led by the parties that evidence must be properly discussed and thereafter, the claim petition decided. Reasons are the heart and soul of a judicial order. If an order is devoid of any reasons the appellate court cannot decipher on what basis the award has been passed.