SURABALA REANG Vs. AMAL MAJUMDER

JUDGEMENT

(1.) Appellant is the claimant and intends to lead evidence before the Court. It is seen that the Tribunal allowed the claim petition.

(2.) Claimant-appellant lays challenge to the impugned award dtd. 12/1/2018 passed by learned Member, Motor Accident Claims Tribunal No.1, West Tripura, Agartala in case No. Title Suit(MAC) 59 of 2014, titled as Smt. Surabala Reang v. Shri Amal Majumder and another, whereby the Tribunal awarded Rs.12,54,818.00 as compensation to the claimant.

(3.) Brief facts of the case is that on 16/12/2013 claimant Smt. Surabala Reang, while returning to her house at Laxmicherra from Nagrai by TR-01-4148 (Commander Jeep), met with a motor vehicle accident and sustained fracture of her spinal cord. She was admitted to Udaipur Hospital wherefrom shifted to G.B.P. Hospital for better treatment. Thereafter, she was referred to outside the State and treated in Apollo Hospitals, Chennai. On the injury sustained, claimant preferred a claim petition under Sec. 166 of the Motor Vehicles Act, 1988 alleging negligence on the part of driver of commander jeep.