- (1.) This appeal is against a Judgment and Award dated 27th November, 2003 passed by the Motor Accident Claims Tribunal/Additional District Judge, 14th Court, Alipore, South 24-Parganas in M.A.C. Case No. 136 of 2001, being an application for compensation under Section 166 of the Motor Vehicles Act, 1988, on account of alleged permanent disablement allegedly suffered by the respondent claimant, a police constable, in a road accident involving a vehicle bearing registration no. W.B. 11/5575 owned by M/s. Giri Enterprises and covered by a policy of insurance taken out by the appellant insurer.
(2.) By the judgement and award under appeal, the respondent claimant has been awarded compensation of Rs.4,42,520/- for the alleged injury suffered by the respondent claimant.
(3.) The compensation has been computed in accordance with the Second Schedule to the Motor Vehicles Act, which provides a reasonable guideline for computation of compensation on account of pecuniary loss.;