MONORANJAN DEBBARMA Vs. PARIMAL DAS AND ANOTHER

JUDGEMENT

(1.) This appeal by the claimant is directed against the award dated 20-04-2011 passed by the learned Motor Accident Claims Tribunal, Court No.3, West Tripura, Agartala in case No. T.S.(MAC) 358 of 2008 whereby the learned Tribunal held that the petitioner is not entitled to any compensation whatsoever.

(2.) The claimant filed a claim petition alleging that on 07.12.2003 he boarded a vehicle bearing registration No.TR-01-A-4106. At about 6 a.m. this vehicle met with an accident and the petitioner sustained injury on his right elbow. He also sustained a head injury. He was admitted in the G.B. Hospital on 07.12.2003 and discharged on 10.12.2003 on his own request. He had also got treatment at Down Town Hospital, Guwahati. According to him, he became handicapped to the extent of 50%. It is also urged that he was a member of the Tripura State Rifles (TSR) and he may be removed from service.

(3.) The owner of the vehicle did not enter appearance and only at the stage of arguments, he appeared and submitted written statement with documents denying the averments made in the claim petition. The Insurance Company contested the claim on various grounds including the ground that there was no valid driving license or policy.