STATE OF BIHAR Vs. DILIP KUMAR

JUDGEMENT

(1.) Heard learned Counsel for the parties. This appeal has been preferred by the above named 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. 88 of 1991.

(2.) 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.

(3.) The claimant-respondent No. 1 is stated to be a Mistry. The accident occurred on 13.3.1991 when he was going on his bicycle at about 9 A.M. and when he reached near Kishoreganj Chowk, he noticed that a truck bearing No. DLA 9809 was coming in high speed from the opposite direction and dashed against him, as a result whereof, the front wheel of the truck has come on the right leg of the injured whereby he sustained multiple injuries. In injured condition, he was taken to Dr. A.K. Agrawal and then he was hospitalised at Sewa Sadan, Ranchi and thereupon he was shifted to R.M.C.H. Ranchi and he remained there for three months. In course of treatment he was operated. According to him, he spent about Rs. 32,000/- towards treatment and after treatment, he could not be completely cured and the multiple injuries and the fracture caused on the right leg made him disabled permanently and due to this accident, the claimant is unable to discharge his duty freely.