AJIJUL HAQUE @ AJIJUR RAHMAN Vs. SAMIR SEN

JUDGEMENT

(1.) Heard Mr. A.R. Agarwala, learned counsel for the appellant and Mr. K.K. Bhatta, learned counsel for the respondent.

(2.) This appeal is directed against the judgment and award dated 4/4/2012 passed by the MACT, Dhubri in MAC Case No. 734/2003.

(3.) The claimant Ajijul Hoque sustained injury in a motor vehicle accident involving vehicle bearing registration No. AS-17-2544, owned by the respondent No. 1 and insured with the respondent No. 2. The injured claimant approached the Motor Accident Claims Tribunal, Dhubri, seeking compensation and the learned tribunal by the impugned judgment awarded an amount of Rs. 8,602.00 with interest @ 6% w.e.f. 08/09/2011. The awarded amount comprised of Rs. 1,602 towards medical expenses and Rs. 7, 000 towards pain and suffering.