NAGEN DAS Vs. JISHU BHATTACHARJEE AND 2 ORS.

JUDGEMENT

(1.) AND ORDER Heard Mr. SK. Talukdar, learned counsel for the appellant and Mr.S Dutta, learned counsel for the respondents.

(2.) This appeal is directed against the judgment and award dated 29/6/2013 passed by learned Addl. Distirct Judge (FTC)-cum- MACT, Kamrup, Guwahati in MAC Case No. 8646/06.

(3.) The claimant Sri Nagen Das sustained injury in a motor vehicle accident on 18/5/06 involving the vehicle bearing registration No. AS-01/7729 , owned by the respondent No. 1 and insured with the respondent No. 3. The injured Nagen Das filed an application before the MACT, Kamrup, praying for compensation and the learned tribunal by the impugned judgment, awarded a compensation of Rs. 77,000/- which consisted of Rs. 32,000/- towards medical expenses , Rs. 10,000/- towards pain and sufferings, a lumpsum amount of Rs. 10,000/- for disability, Rs. 10,000/- towards loss of income and Rs. 10,000/- for future prospects and other miscellaneous expenses.