T.AMARNATH GOUD,J. - (1.)This appeal has been filed under Sec. -173(1) of the Motor Vehicles Act, 1988 (as amended up to date) for set aside/modification/enhancement of the judgment and award dtd. 19/8/2019 passed by M.A.C.T (No.3), West Tripura, Agartala in case No.T.S.(MACT) 295/2014.
(2.)Heard Mr. A. Nandi, learned counsel appearing for the appellant. None appears for the respondents.
(3.)It is the case of the petitioner that he is 21 years old and on 17/2/2014 at about 15.30 hrs in an accident, he suffered injuries. He was declared disabled to the extent of over 40 percent. Initially, it was for a period of 5(five) years up to 2017, and further upon assessment, it was extended up to 2021. Accordingly, the appellant herein presented a claim for granting compensation for a sum of Rs.12,48,440.00 before the Motor Accident Claims Tribunal, Agartala ('M.A.C.T' in short). The MACT has awarded a sum of Rs.3,19,040.00.
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