SUPERINTENDENT OF POLICE Vs. ABDUL KARIM AND ORS.

JUDGEMENT

(1.) THIS appeal by the Superintendent of Police of Mobile Task Force (S.P., MTF) is directed against the award dated 30th July, 2011 passed by the learned Motor Accidents Claims Tribunal in T.S. (MAC) 504 of 2008 whereby, he allowed the claim petition and awarded a sum of Rs. 1,12,000/ - in favour of the claimant along with interest.

(2.) BRIEFLY stated the facts of the case are that the claimant fled a claim petition under Section 166 of the Motor Vehicles Act. In this claim petition, it was alleged that on 12.11.2007, the claimant was traveling as pillion rider on motor cycle bearing No. TR -01 -C -4597. This Motor cycle was being driven by one Sattar Miah. According to the claimant, this motor cycle was at a normal speed and the vehicle No. TR -01 -B -1077, jeep came at a high speed in a rash and negligent manner and hit the front portion of the motor cycle by the back side of the jeep. Both the driver and the pillion rider received grievous injuries and the petitioner became unconscious at the spot. The local people shifted the petitioner to the Agartala Medical College and G.B. Panth Hospital where he remained admitted from 12.11.2007 to 11.12.2007 i.e. for a period of one month. The petitioner claimed that he had received serious injuries and his leg has been permanently disabled and, therefore, claimed compensation of Rs. 4,26,000/ -.

(3.) ISSUES were framed and evidence was led.