ASHOK KR DEBBARMA Vs. KHARENDRA REANG

JUDGEMENT

(1.) This appeal for enhancement of compensation is directed against the award dated 10.07.2012 passed by the learned of the Motor Accident Claims Tribunal, Court No.4, West Tripura, Agartala in T.S(MAC) No. 115 of 2005 whereby the Tribunal awarded compensation of Rs.2,53,300/- along with interest @ 6% per annum to the claimant. Despite notice the other side does not appear.

(2.) Briefly stated, the facts leading to filing of the claim petition of this appeal are that the claimant-appellant, Sri Ashoke Kumar Debbarma filed a petition under Section 166 of the Motor Vehicles Act, 1988 claiming compensation for having received injuries in a motor vehicle accident. According to the claimant on 08.11.2003 at about noon he was travelling as pillion rider on motor cycle bearing registration No.TR-01-D-5721 which was proceeding towards Agartala from Monobazar. The motor cycle was been driven by one Biman Debbarma. When they reached near the bridge of Aloy Charra the rider slowed down and at that time Maruti Van TR-01-0552 came from the opposite side and struck against the motor cycle. According to the claimant this accident occurred due to the rash and negligent driving of the maruti van.

(3.) The injured was taken to the G. B. P. Hospital at Agartala where he remained admitted for three days from 8.11.2003 to 11.11.2003. Thereafter he was referred to the S.S.K.M Hospital, Kolkata for better treatment. He went to Kolkata but could not get admission in the S.S.K.M Hospital and therefore, he got admission in Ramkrishan Mission Seba Pratisthan, Kolkata where he was treated from 11.11.2003 to 07.01.2004. Again the petitioner was admitted in the same hospital on 10.02.2004 and was discharged on 03.03.2004 as an indoor patient.