KANHAI DAS Vs. ANJANI KUMAR BARAIL AND ORS.

JUDGEMENT

(1.) The claim petition has been dismissed by the Tribunal on the ground that the appellant -claimant could not substantiate his claim of compensation on the ground of his having sustained the injuries. Of course, PW 5 was produced by the claimant, but his evidence was so bereft of the material facts and particulars that it could not prove any fact relating to the injuries. Specifically, the Tribunal was fully justified in saying that even in his entire evidence, the claimant -appellant did not talk of his having suffered any permanent disablement.

(2.) The appeal is dismissed.