CHANDAN KUMAR DAS Vs. AVATAR SINGH AND ORS

JUDGEMENT

(1.) Heard Mr. B.K. Jain, learned counsel for the appellant and Mr. M. More, learned counsel for the respondent No. 3, Oriental Insurance Co. Ltd.

(2.) This appeal is by the claimant against the judgment and award dated 7-4-12 passed in MAC Case No. 323/2007 (MAC Case No. 21/2007) by MACT No. 1, Kamrup, Guwahati.

(3.) The claimant Chandan Kumar Das sustained injury in a motor vehicle accident on 09-12-2006, involving the vehicle bearing registration No. NL-01/A-9141, owned by the respondent No. 1 and insured with the respondent No. 3, Oriental Insurance Co. Ltd. Learned tribunal awarded a compensation of Rs. 3,69,400/-, which consisted of Rs. 89,000/- for medical expenses, Rs. 2,75,400/- for loss of future earning and Rs. 5,000/- for pain, shock and suffering.