- (1.) This appeal, filed by the claimant appellant, is against a judgment and award dated 30th June, 2001 passed by the Motor Accident Claims Tribunal/10th Additional District Judge, 24-Parganas (South) at Alipore in MACC No.372/2000 being an application under Section 163A of the Motor Vehicles Act, 1988 for compensation on account of injury allegedly suffered by her minor daughter, Kumari Ila Das, aged 16 years, in an accident involving a bus bearing the registration no.WB-25A/0767 owned by one Mr. Suberjit Dhar and covered by a policy of insurance issued by New India Assurance Company Limited, hereinafter referred to as 'the respondent insurer'.
(2.) By the judgment and award under appeal, the learned Tribunal has awarded compensation of Rs.7,000/- to the claimant appellant. Dissatisfied with the quantum, the claimant appellant has filed this appeal.
(3.) The appellant claimant had relied on a medical certificate of one Dr. Hemanta Kumar Mukherjee showing 25% disability of the victim. The learned Tribunal found that this doctor had not treated the patient. He had only examined her on 25th May, 2001, that is, almost two years after the accident, which had taken place on 29th June, 1999.;