GENERAL MANAGER (H CENTRAL COAL Vs. ANJAN BANERJEE

JUDGEMENT

(1.) On 3.101980, Respondent No. 1 Anjan Banerjee was dashed by the Staff Bus of Central Coalfields Limited, Bearing Registration No. BRM 8463 at Pugmil Road, Hazaribagh and sustained injuries and as a result whereof he became crippled with 100% disability down his lower part of the body and cannot move without the help of an attendant

(2.) While Sri Banerjee was walking at Pugmil Road and was coming towards east keeping his left, the said vehicle being driven by appellant No. 2, John Barla Francis came from the opposite direction in high speed and on account of rash and negligent drive dashed him. He fell down and both of his legs were crushed under the wheels of the vehicle. He was taken to Sadar Hospital, Hazaribagh, but since his condition was serious, he was referred to Rajendra Medical College Hospital, Ranchi, where he received treatment from 4.10.1980 to 1.8.1981 and again from 16.10.1982 to 13.3.1983. On 21.3.1983, he was referred to Vijay Hospital, Madras, where he was admitted on 23.8.1983 and ultimately discharge on 10.10.1983.

(3.) In connection with the said accident, Hazaribagh Sadar P.S. Case No. 3(10)80 was registered under Sections 279 and 337 of the Indian Penal Code.