PRAMOD KUMAR SINGH Vs. MITHILESH KUMAR SINGH

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the respondent no. 2(a) and 2(b) who have been arrayed as respondent no. 2/Insurer.

(2.) This appeal has been preferred for setting aside the order dtd. 31/1/2015 passed by learned Additional District Judge " VIII " cum " M.A.C.T., Hajipur, Vaishali (hereinafter referred to as the "Tribunal") in Claim Case No. 57/2005 whereby and whereunder the learned Tribunal has been pleased to dismiss the claim application preferred by the present appellant.

(3.) The present claim was filed claiming a sum of Rs.3,68,416.00 as compensation on account of the permanent disability caused to the applicant"appellant in the accident which took place on 14/3/2005 at 7:15 A.M.