NATIONAL INSURANCE COMPANY LIMITED Vs. SURESH MAHTO

JUDGEMENT

(1.) Heard the counsel for the parties.

(2.) The brief fact of the case is that the claimant, who has filed a petition, seeking compensation under section 166 of the Motor Vehicle Act, has claimed that he has suffered injury and permanent physical disablement of 70 % due to amputation of his thigh above knee joint.

(3.) The injury has been sustained on 26.02.2002 at about 8.15 am at Asantari Ghati, P.S. Tandwa, District Chatra. The injury is due to collision between two buses bearing Registration No.BR-13P-0191, in which the claimant was travelling, and another bus bearing Registration No. BR-13O-9292.