RANJIT DEBBARMA Vs. KULAJIT DEBBARMA

JUDGEMENT

(1.) The appellant has prayed for the following reliefs:

(2.) On 25/4/2012, the claimant, Shri Ranjit Debbarma suffered an injury as a result of a motor vehicle accident. As a result of such injury he was hospitalized on two/three occasions in the year 2012 when a rod was inserted in his right leg.

(3.) Sometime, in the month of September, 2012 claimant filed a claim petition under Sec. 166 of the M.V. Act, 1988.