RANJIT DEBNATH Vs. ARCHANA SUTRADHAR; RIMPI SUTRADHAR(DHAR); DEBASREE SUTRADHAR(MAJUMDER); NEW INDIA ASSURANCE CO LTD

JUDGEMENT

(1.) This appeal for enhancement of compensation by the claimant is directed against the award dated 01.08.2012 passed by the learned Motor Accident Claims Tribunal, Court No.1, West Tripura, Agartala in T.S(MAC) No.132 of 2009 whereby the Tribunal awarded compensation of Rs.1,05,031/- along with interest @ 6% per annum in favour of the claimant.

(2.) Since the only issue to be decided in the case is with regard to the quantum of compensation it is not necessary to give the other facts.

(3.) Sri R.G. Chakraborty, learned counsel for the claimants submits that the learned Tribunal has made a grave error in awarding compensation because it has not taken into consideration the period of 3 rd hospitalization of the petitioner. He also submits that the fact of disablement has not been properly considered and submits that the award is on the lower side.