(1.) This is an appeal against the judgment and award dated 12.1.2005 passed in M.A.C. Case No. 228 of 1990 by learned M.A.C. Tribunal, Sixth Court, Alipore, 24-Parganas (South).
(2.) The said case arose out of an application under section 166 of Motor Vehicles Act, 1988. It relates to an accident which took place on 13.3.1990 at about 10 a.m. The petitioner/victim was knocked down by a vehicle bearing No. WBT 359 which was being driven in a rash and negligent manner. As a result of such accident, the victim sustained severe fracture injury on his right femur. Petitioner was 40 years of age at the time of the accident. The said application claiming compensation was contested by insurance company. All the material allegations made in the application were denied by filing a written objection.
(3.) Learned Tribunal framed as many as five issues upon the pleadings on records. Thereafter, by the impugned judgment, the learned Tribunal directed the insurance company to pay an amount of Rs. 25,000 as compensation.