SADHANA MANDAL Vs. RIYAJUL AND 3 ORS

JUDGEMENT

(1.) Heard Mr. A.R. Agarwal, leaned counsel for the appellant and Ms. R.D. Majumdar, learned counsel for the Respondent/Insurance Company.

(2.) This appeal is by the claimant against the judgment and award dated 04.03.2013 passed by the MACT, Dhubri in MAC Case No. 253/2006.

(3.) The undisputed facts, which may be relevant for disposal of this appeal are that the claimant Sadhana Mandal, sustained injury in a motor vehicle accident. At the time of accident, the claimant was aged above 60 years and was a pension holder. Because of sustaining injury in the accident, the claimant filed an application before the MACT, Dhubri seeking compensation and the learned Tribunal granted a compensation of Rs. 1,41,720/-, which consisted of Rs. 85,720/- towards medical expenses, Rs. 36,000/- towards loss of income, Rs. 10,000/- towards future treatment and Rs. 10,000/- towards pain & suffering.