ASHOK KUMAR Vs. BIRENDRA KUMAR SINGH

JUDGEMENT

(1.) This appeal is directed against the judgment dtd. 12/3/2008, passed by the Additional District and Sessions Judge-cum-Motor Vehicle Claims Tribunal Judge, Lohardaga in Compensation Case No.129 of 1998, whereby the Motor Vehicle Claims Tribunal has dismissed the claim of the claimant-appellant under Sec. 166 of the Motor Vehicles Act.

(2.) This appeal is by the claimants for compensation.

(3.) The case of the claimant-appellant is that on 13/6/1996, he was going to Lohardaga from Ranchi by a Truck bearing Registration No. BR 14G 5151, some miscreants tried to stop the vehicle, but the driver did not stop the Truck and tried to flee in high speed. Meanwhile the miscreants hurled bomb on the truck which blasted on the front windscreen of the Truck, causing grievous injuries on claimant's face. He was treated for a long period and because of the said injury he also became ugly. Further case of the claimant is that the truck was insured with the Oriental Insurance Company at the time of the accident. Thus, the claimant has claimed compensation amounting to Rs.3,00,000.00 (Rupees Three Lakh) alongwith interest @ 18% per annum from the insurance company.