- (1.)The present appeal is directed against the judgment and award dated 08.08.2017, passed by the learned Member, Motor Accident Claims Tribunal, Court No.1, West Tripura, Agartala in connection with case No.Title Suit(MAC) 169 of 2014, wherein the learned Tribunal has passed award to the tune of Rs.55,000/- (rupees fifty five thousand) with 6% interest per annum from the date of presentation of the petition in favour of the injured person who suffered injury out of a motor accident.
(2.)Heard Mr. Rajib Saha, learned counsel appearing for the appellant. None appeared on behalf of the respondents.
(3.)The facts, as narrated in the application under Section 166 of the Motor Vehicles Act, are that the claimant-injured person was going from Agartala to Morabari on 15.12.2013 by vehicle bearing No.TR-01-X-1866(TATA Ace Jeep). When the said vehicle reached at Baidya Kobra Para it met with an accident due to rash and negligent driving of the vehicle causing lacerated injury on the right leg of the claimant-respondent No.1. He was admitted in the hospital as an indoor patient and was treated there on and from 15.12.2013 to 28.12.2013.
;