BIDYA NAND SINGH Vs. SUDESH KUMAR SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Appellant is victim of permanent disablement in a motor accident. Left arm of the appellant got amputated in the motor accident. The appellant filed Motor Vehicle Accident Claim Case No.113 of 1997 in the Court of Ad hoc Additional District Judge-3-cum-Motor Vehicle Accident Claim Tribunal, Bhagalpur, against the owner of the vehicle and the insurer. The Tribunal decided the claim in favour of the appellant on 18/12/2012. The appellant is not satisfied only to the extent of calculation of the claim amount by the Tribunal.

(3.) Learned counsel for the insurer fairly conceded on the facts of the case and the law applicable.