DEVENDRA KUMAR PANDEY Vs. DEVENDRA BHAGAT AND ORS.

JUDGEMENT

(1.) Heard the Counsel for the parties.

(2.) This appeal by the claimant-appellant is directed against the judgment and award dated 11th March, 2003 passed by the Claims Tribunal in M.J.C. Case No. 20/1994 whereby the claim petition filed by the claimant-appellant was dismissed holding that no documentary evidence was brought on record to show the extent of injury and the amount of actual expenses for the treatment incurred by the claimant.

(3.) It appears that the claimant was going to Simdega from Kolebira by Bus No. BR 14 (P) 1141 (Pummy Bus). When the bus came to Saraipani, it met with an accident after rashing against a tree as a result of which the appellant alongwith others sustained injury. F.I.R. was lodged and the appellant was taken to Simdega Hospital for treatment wherefrom he was referred to Rourkela Hospital where he incurred expenditure of Rs. 3,600.00 for the injury sustained by him in the said motor vehicle accident.