KARSOMSAN HRANGKHAWL Vs. SACHINDRA DEBBARMA

JUDGEMENT

(1.) Mr. D. C. Roy, learned counsel appearing for the appellant states that the claimant would be content if, in addition to the amount already awarded by the learned Tribunal, each one of the insurers (two in numbers), were to pay an additional amount of Rs. 50,000/- (Rupees fifty thousand), on lump sum basis.

(2.) It is seen that the tribunal has quantified the amount of compensation due and payable to the claimant amounting to Rs. 98,160/- (Rupees ninety eight thousand one hundred sixty).

(3.) It is not in dispute, that none other than the claimant has assailed the award, seeking enhancement of the amount of compensation. The incident of accident, which took place on 3rd December, 2014, is not in dispute. The fact that the claimant sustained injuries as a result of the said accident, is not in dispute; the fact that the drivers of both the offending vehicles bearing Nos. TRT-3005 (Jeep) and TR-01-R-1762 (Truck) were negligent and driving the vehicle in rash and negligent manner, is not in dispute; the fact that the said vehicles stood insured and that there is no breach of insurance policy and that the owner stands indemnified, is not in dispute; the fact that the injuries as a result of which he had to undergo medical treatment, is not in dispute.