MD KASIM ALI Vs. MD ROZAN ALI

JUDGEMENT

(1.) Heard Mr. M Talukdar, learned counsel for the appellant. Also heard Mr. P J Barman, learned counsel for the respondent No. 1 as well as Mr R C Paul learned counsel for the respondent No. 2 and Ms. M Bhattacharjee assisted by Ms. K Yadav learned counsel for the respondent No. 3.

(2.) Being aggrieved with the order of dismissal of claim petition, filed by the appellant present appeal has been preferred.

(3.) Briefly stated the case of the claimant/appellant is that on 27.4.2007 at about 6.30 A.M. while the appellant was driving the vehicle bearing Reg. No. AS-25-C-597 (truck) from Guwahati towards Nagaon, then suddenly another truck coming from the opposite side in a rash and negligent manner dash against the vehicle run by the appellant, as a result of which he sustained severe injury on his person. He was treated for the injury he sustained at different hospital by incurring huge expenditure. Accordingly a claim petition was preferred before learned Tribunal, Morigaon claiming compensation for the injury he sustained and the same was registered as MAC Case No. 67/2010.