Sanjay Karol, J. - (1.)Insurer lays challenge to the award dtd. 20/2/2017 passed by Learned Member, Motor Accident Claims Tribunal (Tribunal No.3), West Tripura, Agartala in Case No.TS(MAC) 205/2009 whereby the Tribunal, while answering issue No.1 fastened the liability to pay the compensation upon the said appellant.
(2.)It is not in dispute that the vehicle i.e. auto rickshaw bearing registration No.TR01-B-4481 owned by Munna Sarkar was insured with the appellant-insurer. It is also not in dispute that the said vehicle, at the time of accident, which took place on 7/4/2008, was being driven by a duly authorized person namely, Dulal Sarkar. It is also not in dispute that the said driver was possessed with a valid driving licence.
(3.)Equally, it is not disputed that the claimant Sri Chitta Deb sustained injuries and had to undergo medical treatment. In the claim petition filed by him under Sec. 166 of the Motor Vehicles Act, 1988, the Tribunal has held him entitled to compensation amounting to Rs.6,23,505.00 along with interest @ 9% per annum, from the date of filing of the claim petition.
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