SANJAY KAROL,CJ. - (1.)Vide impugned award dated 29-02-2016 passed by the learned Member, Motor Accident Claims Tribunal, Tribunal No.3, West Tripura, Agartala in Case No. Title Suit (MAC) No.140 of 2011 titled as Sri Rupak Das versus Director General of Police, Tripura and others, the Tribunal has directed the State-respondents as also, in equal share, the owner of private vehicle, to pay a sum of Rs.6,40,000/- to the claimant along with interest @ 9% per annum from the date of filing of the claim petition. The liability stands fastened upon the owners of both the vehicles, for the Tribunal found the drivers thereof, to be equally responsible in the occurrence of the accident, in which the claimant sustained injuries.
(2.)Certain facts are not in dispute. On 22nd June, 2010, claimant Sri Rupak Das was travelling in an Auto Rickshaw bearing registration No.TR-0134. A bus of 10th Bn. TSR bearing registration No.TR-01-D-0852 which came from an opposite side, dashed into the Auto. As a result thereof, the occupant (one of whom was the claimant) sustained injuries. On 12th April, 2011, claimant filed a petition under Section 166 of the Motor Vehicles Act, 1988 claiming a sum of Rs.26,00,000/-(approximately) as compensation.
(3.)It is a matter of record that in the said claim petition, claimant arrayed the owner and the driver of both the vehicles as party respondents.
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