GAGAN BIHARI NANDA Vs. PROJECT OFFICER

JUDGEMENT

(1.) His application for compensation having been dismissed, the claimant assails the said order before this court.

(2.) ON 18.11.1989, the claimant was knocked down by a jeep bearing registration No. ORD 4276 as a result of which he sustained a fracture of his right leg, left hand and some ribs. Alleging that the accident was due to rashness and negligence of the jeep driver, compensation amounting to Rs. 1,00,000/ - was claimed from the owner and insurer of the jeep.

(3.) IN support of his claim, the claimant has examined himself and narrated the circumstances under which the accident took place. Twenty -six documents were filed and exhibited in support of his claim. No evidence in rebuttal was adduced by the owner and insurer of the jeep. A copy of the insurance policy was, however, filed and marked as Exh. A.