MRINAL NANDI MAJUMDER Vs. BIDHU GOPAL DEY

JUDGEMENT

(1.) The appellant has prayed for the following reliefs:

(2.) The appellant-claimant lays challenge to the award dtd. 17/3/2017 passed by Motor Accident Claims Tribunal, Court No.4, West Tripura, Agartala in TS (MAC) No.101 of 2014, titled as Shri Mrinal Nandi Majumder v. Shri Bidhu Gopal Dey and Others.

(3.) Certain facts are not in dispute. On 26/11/2013, claimant, Shri Mrinal Nandi Majumder met with a motor vehicular accident; the fault being purely that of the person who was driving the motorbike bearing registration No. TR-01-T 9602, owned by Shri Bidhu Gopal Dey; as a result of the said accident, claimant having sustained injury inasmuch as one of his eyes had to be removed with an artificial one implanted; resultantly, the medical board opined the claimant-appellant to have sustained disability to the extent of 30% of both the eyes.