GOBINDA HALOI Vs. SAMIN BARMAN

JUDGEMENT

(1.) HEARD Mr. A Mannaf, learned counsel for the appellant. This appeal is filed by the appellant/claimant under Section 173 of the Motor Vehicles Act, 1988 (for short hereinafter called "the Act") against the award dated 20.2.2013 passed by the Additional District Judge No.3 (FTC) -cum - Member of Motor Accident Claims Tribunal, Kamrup, Guwahati (for short "the Tribunal") in MAC Case No.737/2010.

(2.) BY the impugned award, the Tribunal partly allowed the claim petition filed by the claimant under Section 166 of the Act and awarded a total sum of Rs.8,000/ - by way of compensation to the claimant for the injuries sustained by him in vehicular accident.

(3.) IT is an injury case. Claimant (appellant) Sri GobindaHaloi is a businessman. On 14.11.2009 at about 6 -00 AM, while he was coming from Baganpara Bazar,at Barikadonga under Barbari Police Station, in the district of Baksa, due to rash and negligent driving by the non -applicant No.1, the motor cycle, bearing registration No.AS -01 -M -5843 hit the claimant from back side. Due to this accident, the claimant fell down and claimed to have suffered injuries on his body.He then undergone medical treatment. It is this incident, which gave rise to filing of the claim petition under Section 166 of the Act against the respondents, out of which, this appeal arises, claiming compensation for the injuries sustained by him.