ANGAYA MOG Vs. JAHARLAL SARKAR AND OTHERS

JUDGEMENT

(1.) This appeal by the claimant is directed against the award dated 12.11.2010 passed by the learned Motor ccident Claims Tribunal, Court No.3, West Tripura, Agartala whereby the Motor Accident Claims Tribunal held that the claimant had failed to prove that he received injuries in a motor vehicle accident.

(2.) The claim petition was filed by the claimant alleging that on 22.12.2006 at about 5.00 p.m. he was returning home from Harina Bazaar towards his house. On the way at Goachand one truck bearing registration No. TR 01-C-1844 came from opposite side. The truck was being driven in a rash and negligent manner and this truck hit the claimant resulting in serious injuries to him. The injured was straightway taken to the hospital at Manu and from there he was referred to the G.B Hospital on the next day i.e. 23.12.2006. He remained in this hospital till 19.02.2007 and was discharged. Thereafter, he was readmitted in the hospital on 12.03.2007 and discharged on 22.03.2007.

(3.) The claimant claimed that he is a permanent worker under Sabroom Rubber Producer Society, Goachand, Sabroom and used to earn Rs.4000/- per month at the relevant time. The driver of the truck was not made a party to the petition. The owners of the truck were made parties and denied that the accident had taken place. The insurance company also denied the accident.