STATE OF BIHAR Vs. DILIP KUMAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS appeal has been preferred by the abovenamed appellant against the judgment and award dated 18.12.1993 passed by the Judicial Commissioner, Ranchi, cum -Motor -Vehicle Accident Claims Tribunal, Ranchi, in Compensation Case No. 86 of 1991.

(3.) THE respondent -claimant (Dilip Kumar) filed the aforementioned case for compensation of Rs. 2,50,000/ - with interest for the accidental multiple injuries caused on his person on 13.3.1991. It has further been submitted that because of such accident, he has become permanently disabled and he is not in a position to discharge his duty.