RANJAN MAJUMDER Vs. AMAL SAHA AND ORS.

JUDGEMENT

(1.) THIS appeal under section 173 of the Motor Vehicles Act, 1988 is directed against the award, dated 14th March, 2011 passed by the learned Motor Accident Claims Tribunal, Sonamura, West Tripura, in Case No. TS (MAC) No. 36 of 2009 whereby the claim petition filed by the claimant was dismissed.

(2.) THE claimant alleged in the claim petition that on 10th July, 2006 he was travelling in a 'Max' vehicle bearing Registration No. TR -01 -B -3215. This vehicle had a head on collision with a Bus bearing Registration No. TR -01 -2019. The petitioner along with many other passengers received injuries in the accident. He was taken to the Melaghar Hospital from where he was referred to the G.B.P Hospital, Agartala and finally he went to Kolkata for further treatment.

(3.) I have gone through the entire records. The first document which needs to be referred to is the slip issued by the hospital at Melaghar where the claimant was taken immediately after the accident. In this slip it is clearly mentioned that the claimant Sri Ranjan Majumdar, S/o. Sushil Majumdar was admitted at Melaghar Hospital on 10th July, 2006 with history of Road Traffic Accident (RTA). He was referred to the AGMC, Agartala on the same day, i.e. 10th July, 2006.