KRISHNA KR.SINGH Vs. DIRECTOR CONSOLIDATION

JUDGEMENT

(1.) THIS miscellaneous appeal is directed against the order dated 6.9.2002 passed by the 6th Addl. District Judge -cum -Motor Accident Claims Tribunal, Chapra in M.A.C.T. Case No. 13/1983 by which he has awarded a sum of Rs. 1,35,000.00 with interest at the rate of 9% per annum with effect from 1.6.1983 to the claimant -respondent no. 1 Mintu @ Dhirendra Singh as compensation for permanent disablement on account of an accident caused by rash and negligent driving of the bus bearing registration No. BRD -9351 and has directed the appellant New India Assurance Company Ltd., the insurer of the offending motor vehicle to pay the same.

(2.) THE case of the claimant -respondent no. 1, in brief, is that on 6.10.1982 the above bus dashed him in a public place on his way to school, as a result of which he received serious injuries and his injuries in the leg could not be cured and became permanently handicapped.

(3.) RESPONDENT no. 2 then contested the claim of the claimant by filing a written statement. The appellant also filed a written statement.