The Motor Accident Claims Tribunal (MACT), has awarded a compensation of Rs 4.19 lakh to a man who sustained serious injuries in an autorickshaw accident in 2016.
MACT Member R V Mohite directed the autorickshaw driver, who remained ex parte during the proceedings, to pay the amount with 9% interest from the date of the petition until full realisation. A copy of the order, passed on August 22, was made available on Saturday.
The incident occurred in June 2016, when Sachin Anil Bokil, 45, a dental technician, was waiting for an autorickshaw. The vehicle allegedly approached at high speed, striking him and causing him to fall on a concrete road divider. Bokil sustained serious injuries and underwent multiple surgeries and neurological treatments.
Bokil initially filed a claim under the Motor Vehicles Act seeking Rs 25 lakh in compensation, which he later restricted to Rs 1 lakh. He presented extensive medical records and called several hospital administrators and a neurosurgeon to testify about the severity of his injuries.
While assessing the claim, the tribunal critically evaluated the functional impact of the disability. Despite medical certificates, Bokil continued working with no reduction in salary, prompting the tribunal to adjust the compensation accordingly.
Considering verified medical expenses and the nature of his suffering, the tribunal calculated total compensation at Rs 12.19 lakh. Since Bokil had already settled Rs 8 lakh with the autorickshaw owner, the tribunal directed the driver to pay the remaining Rs 4.19 lakh.
Source Link
Picture Source :
