NARAYAN GHOSH Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) I have heard Mr. S.Deb, learned senior counsel for the appellant. None appears for: the respondents.

(2.) This appeal has been filed against the judgment dated 13.6.1995 passed by the Member, Motor Accident Claims Tribunal, South Tripura,Udaipur in Case No. T.S.(MAC) 10 of 1994.

(3.) The admitted position in this case is that there was an accident on 18.9.1993 while the claimant appellant was coming to Agartala from Udaipur. It is further admitted that because of the accident the claimant-appellant suffered a fracture in his left forearm and he was on leave for a period of 74 days. It is the further admitted position that the claimant- appellant was treated at G.B. Hospital, Agartala where this fracture was plastered. Same other cases arising out of this accident were settled in the Lok Adalat on 3.5.9 5, but this case would not be settled as the parties did not appear. The learned Tribunal on consideration of materials on record awarded a sum of Rs. 5,500/-. Even no interest was paid.