JHUTAN MAJUMDER Vs. RAJESH DEBNATH AND ORS.

JUDGEMENT

(1.) THIS appeal by the claimant is directed against the award dated 14 -09 -2009 passed by the learned Motor Accident Claims Tribunal, Court No. 3, West Tripura, Agartala in case No. T.S.(MAC) 21 of 2008 whereby he awarded a sum of Rs. 23,500/ - in favour of the claimant under the following heads: -

(2.) THE claimant remained in hospital for 14 days and has fully recovered and there is no permanent disability. He, however, suffered a grievous injury. The claimant produced cash memos of Rs. 1,417/ -. This Court has consistently taken the view that at the stage when claimants are in hospital and when they do not belong to that strata of society which gets medical reimbursement, the bills may not be kept. Keeping in view the nature of injuries and the extent of hospitalization, the claimant is awarded Rs. 5,000/ - for cost of medicines etc.

(3.) THE amount of Rs. 1,200/ - awarded for attending OPD on 4 days calls for no interference.