MONORANJAN DEBBARMA Vs. SANDHA RANI DEBNATH

JUDGEMENT

(1.) HEARD learned counsel, Mr. S. Saha for the appellant and learned counsel, Mr. D.K. Biswas for respondent No. 2, Insurance Company.

(2.) THIS is an appeal under Section 173 of M.V. Act against the judgment and award dated 09.08.2006, passed by the learned Single Member, Motor Accident Claims Tribunal, West Tripura, in case No. T.S. (MAC) 504 of 2004.

(3.) LEARNED counsel, Mr. D.K. Biswas, however, supported the judgment and submits that the amount of compensation determined by the Tribunal, though, has no component on the items of pain and sufferings and on the item of discomfort, etc. for the rest of life, but total compensation cannot be said to be negligible or much below the expectation.