Ashok Kumar Ganguly, J. - (1.) Leave granted.
(2.) The Appellant-claimant was a driver-cum-cleaner of lorry bearing No. HR 38 F 8781 and the same was stopped in front of WIPRO company at Ring Road on 31.12.2001, when at about 9 a.m., driver of the lorry bearing No. TN 34 A 2994 dashed against the Appellant. The Appellant sustained multiple injuries and was rushed to Sanjay Gandhi Hospital and then to Victoria Hospital.
(3.) The Appellant filed a claim petition under Section 166 of the Motor Vehicles Act, 1988 claiming Rs. 4 lacs as compensation.;