- (1.) This appeal has been preferred by the appellant Oriental Insurance Company Ltd. against the judgement and order dated 5th April, 2012 passed in M.A.C. case No. 250 of 2008, by the Motor Accident Claims Tribunal, Hooghly.
(2.) The above claim case arose out of an application under Section 163A of Motor Vehicles Act, 1988.
(3.) The facts given rise to the aforesaid claim case are that on 10.02.2008 when the petitioner/claimant Bikash Kali Mondal was proceeding by driving the motor cycle bearing No. WB 16S/5123 (CBZ) towards Dadpur from Dhaniakhali the offending vehicle bearing No. WB 16-T/1459, coming from opposite direction with a high speed and driving in a very rash and negligent manner, collided with the motor cycle of the claimant. As a result, he was seriously injured and was transferred to Chinsurah Imambarah Sadar Hospital. Subsequently, he was transferred to Repose Clinic & Research Centre Pvt. Ltd. His left thigh was crushed. He incurred expenses more than 50,000/- for his treatment. Due to such accident he has become completely disabled person. He was a student of B.A. 1st year and he had bright future. Hence he has claimed for compensation by filing claim application.;