Indira Banerjee, J. - (1.) This is an appeal against an Award dated 24th November, 2000 passed by the Learned Judge, Motor Accidents Claims Tribunal, 11th Court, Alipore, South 24 Paraganas in an application under Section 166 of the Motor Vehicles Act, 1988 being M.A.C. Case No. 226 of 1998, whereby the Learned Tribunal allowed the Appellant's claim for compensation in part only.
(2.) The facts pertaining to the case are briefly as follows:- On 22nd October, 1996, the Appellant was travelling with his wife, from his residence at Madhyamgram, District 24 Parganas to Calcutta, in his scooter bearing the Registration No. WB-01-Y-3546. The said scooter met with an accident on Jessore Road, near Doltala, Madhyamgram. A speeding luxury bus bearing the Registration No. WB 23-0507 of which the Respondent No. 2 is the registered owner, hit the said scooter from the opposite direction, as a result of which the Appellant and his wife were severely injured. The said luxury bus, was at the time of the accident, admittedly covered by a policy of insurance issued by the Respondent No. 1.
(3.) The Appellant and his wife were taken to R. G. Kar Hospital, Calcutta. The Appellant's wife was discharged after first-aid. The Appellant, however, had to be admitted in the said hospital where he underwent treatment from 22nd October, 1996 till 31st October, 1996. The Appellant was shifted to the Capital Nurshing Home on 31st October, 1996 after being discharged from the R. G. Kar Hospital at his own risk. The Appellant was discharged from the.said Nursing Home after almost three months.;