UTTAM RABIDAS Vs. SIDDIKUR RAHAMAN

JUDGEMENT

(1.) BY the impugned award, dated 12.8.1997, passed in TS (MAC) No. 49/94, the learned Member, MACT, West Tripura, has awarded, in favour of the claimant-appellant, a sum of Rs. 93,600 with interest @ 12% per annum with effect from 16.12.1994, i.e., the date of filing of the claim application until the date of the award.

(2.) THE claimant's case, in brief, was that he was a cobbler having a monthly income of Rs. 2,000 ; but as a result of the rash and negligent driving of the Jeep bearing registration No. TR-01-1966, an accident took place, on 26.5.1993, near Bishramganj Petrol Pump, and he sustained several injuries on his person, which hospitalised him as an indoor patient from 26.5.1993 to 30.7.1993 and that even after his discharge from the hospital, he remained under treatment of doctors, he is permanently disabled, unable to walk and work as a cobbler and that he is unable to earn anything now.

(3.) WE have heard Mr. S. Talapatra, learned senior counsel, assisted by Mr. S.K Datta, learned counsel for the appellant, and Mr. A. Gonchowdhury, learned counsel for the respondent-insurer. We have also heard Ms. A.S Lodh, learned counsel, appearing on behalf of the respondent-owner.