- (1.) THIS appeal is at the instance of a claimant in a proceeding under Section 166 of the Motor Vehicles Act and is directed against an award dated 14th May, 2004 passed by the Additional District Judge, Twelfth Court, Alipore, and the Motor Accident Claim Tribunal, District-South 24-Parganas, in M. A. C. Case No. 267 of 2001, thereby disposing of the said proceeding by awarding a sum of Rs. 3,77,800/- in favour of the claimant by directing the National Insurance Company to pay the said amount within 60 days from the date of award with further direction that in default, the statutory interest over the compensation would accrue.
(2.) BEING dissatisfied, the claimant has come up with the present appeal.
(3.) THERE is no dispute about the involvement of the offending vehicle in the accident resulting in physical injury of the claimant and the fact that such vehicle is insured by the National Insurance Company. According to the appellant, he was a mason and used to earn Rs. 120/- a day and his age was 32 years at the time of accident. It has appeared from the medical certificate issued by the competent medical officer that due to the accident, the claimant suffered 65% permanent disability.;