ABDUL MOTIN Vs. GIRISH BURA GOHAIN

JUDGEMENT

(1.) Heard Mr. K.K. Bhatta, learned counsel for the respondents. None appears for the appellant/claimant.

(2.) The claimant as appellant has filed an appeal under Sec. 173 of M.V. Act, 1988 against the impugned judgment and order dtd. 26/3/2013 passed by the learned Member, MACT, Sivasagar in MAC Case No. 32/2011.

(3.) The appellant/claimant filed an application before the learned Member, MACT, Sivasagar, claiming amount of Rs.15,00,000.00 as compensation due to his injuries sustained in motor vehicle accident which made him physically handicapped with 40% eye disability but the learned Member, MACT, Sivasagar without considering the 40% permanent disability of his eyes and without even going to question of future income, awarded a meager amount of Rs.10,000.00 as compensation. There is not even whisper about the eye disability in the award.