RATAN KUMAR DAS Vs. MANTU PAUL

JUDGEMENT

(1.) Appellant lays challenge to the impugned award dtd. 3/3/2018 passed by learned Member, Motor Accident Claims Tribunal No.1, West Tripura, Agartala in case No. Title Suit(MAC) 268 of 2013, titled as Sri Ratan Kumar Das v. Sri Mantu Paul & others, whereby the Tribunal awarded (Rs. 40,852.00 + Rs. 18,224.00 + Rs. 600.00 + Rs. 40,000.00) = Rs. 99,676.00 as compensation to the claimant.

(2.) On 14/3/2019, the following order was passed:

(3.) Certain facts are not in dispute. On 12/2/2013 petitioner/ claimant namely, Ratan Kumar Das met with a motor vehicle accident as a result of which he sustained injuries. The fault was that of the driver of the motorcycle in which the petitioner was sitting as a pillion rider. As a result of such accident, he sustained injury for which he had to be admitted for treatment at G.B.P. Hospital initially for 3(three) days and thereafter at another hospital outside the State for 4(four) days where he had to undergo surgical operation which was on 16/2/2013.