ZAKIR HUSSAIN Vs. KESHAB BORA

JUDGEMENT

(1.) Heard Mr. D.C. Mahanta, learned senior counsel for the appellant and Mr. A.K. Phukan, learned counsel for the respondent.

(2.) The appellant before us, Zakir Hussain filed an application under Section 166 of the M V. Act, before the Member, MACT North Lakhimpur claiming compensation for the injuries sustained by him in a motor vehicle accident and it was registered as MACT Case No. 7/2000 and vide the impugned judgment dated 5.9.2001 the learned Member, MACT dismissed the claim of the petitioner and hence the present appeal.

(3.) The case of the appellant/claimant is that on 8.8.99 while he was travelling in a bus bearing registration No. AS-07/4755 from Laluk to Lakhimpur, the said vehicle dashed against a telephone post and met with an accident as a result of which the claimant and other passengers sustained injuries. The claimant was removed to the hospital where he was treated by the doctor and he has suffered permanent disablement in the ear.