KHITISH PAUL Vs. MOHHAMAD FARUK

JUDGEMENT

(1.) The claimant lays challenge to the award dtd. 19/12/2017 in Title Suit (MAC) No. 270 of 2016, passed by the learned Member, Motor Accident Claims Tribunal, Court No. 1, West Tripura, Agartala.

(2.) The challenge is on the ground of non-consideration of the relevant materials placed on record, while computing the expenses, incurred for undertaking medical treatment. According to the claimant, he ought to have been awarded Rs.1,42,046.00 instead of Rs.57,000.00 + Rs.10,000.00 = Rs.67,000.00.

(3.) Learned counsel appearing for the respondents contends that the statement given in a tabulated form, indicating the expenses incurred is vague and in any event, no expense incurred for travel to and back from Chennai, is admissible in law, more so, in the absence of any reference made by the Medical Board.