ARUN MAHAR Vs. ORIENTAL INSURANCE CO. LTD

JUDGEMENT

(1.) The instant appeal has been preferred against the judgment and award dtd. 21/11/2017, passed by the learned Judge, Motor Accident Claims Tribunal, ADJ, 3rd Court, Paschim Medinipur, in MAC Case no. 431 of 2010.

(2.) The brief facts of the case is that the present appellant being the claimant preferred an application before the learned tribunal under Sec. 166 of M.V. Act on the ground that he sustained severe injuries in a road traffic accident due to rash and negligent driving of the driver of the offending vehicle wherein she was working as a 'Khalasi' and due to such accident one of his leg has been amputated. He prayed for compensation.

(3.) The claim case was contested by the Insurance Company by filing written statement.