- (1.) THIS appeal is at the instance of the claimant under Section 166 of the motor Vehicles Act and is directed against the award dated 22nd July, 2003 passed by the learned Additional District Judge, third Court, Alipore and the motor Accident Claims Tribunal, District ' South 24-Parganas, in Motor Accident claim Case No. 23 of 2001 thereby disposing of the said application filed by the appellant by awarding the compensation of Rs. 1,00,000/- for the permanent disability of the appellant to the extent of 40 percent due to an accident.
(2.) ACCORDING to the appellant, he was a driver of a private bus and while he was about to board into the driver's cabin, another bus bearing No. WB04a/ 8939 of Route No. 12 knocked down three pedestrians including the appellant. The other two died on the spot and the appellant received severe injuries on his person for which he was removed to a nursing home. He was aged 39 years at the time of accident and he was earning Rs. 6,000/- a month as a driver.
(3.) ACCORDING to the appellant, he spent Rs. 60,000/- for his treatment and due to the disability arising out of the accident, he is unable to drive any vehicle, although, 'driving' is his occupation. He, therefore, claimed a total amount of rs. 11,60,000/- as compensation.;