ORIENTAL INSURANCE COMPANY LTD Vs. SANJIB SARKAR

JUDGEMENT

(1.) Heard Mrs. R.D. Mozumdar, learned counsel representing the appellant as well as Mr. T. Kalita and Mr. P.K. Das, learned counsels appearing for the respondent.

(2.) This is an appeal under Sec. 173 of the Motor Vehicles Act, 1988 against the judgment dtd. 18/8/2018 passed by the learned Member, Motor Accident Claims Tribunal, Morigaon in MAC (Injury) Case No.07/2016.

(3.) On 19/6/2015 at about 9.30 A.M., the respondent/claimant was waiting by the side of the road for going to college. Suddenly, the vehicle bearing registration No.AS-01-BJ/5178 (Swift Dzire) coming from Nagaon side to Guwahati, hit the claimant from behind. He sustained grievous injuries. He had to take treatment at Guwahati Medical College Hospital as well as other private hospitals at Guwahati and at Patna. He had incurred more than Rs.4.00 lakh for his medical treatment. In spite of that, the claimant became 100% disabled. He used to earn Rs.8,000.00 per month as a skilled labourer. He was 22 years old at the time of accident. He filed the claimed petition seeking compensation of Rs.25.00 lakhs.