KISHORE KUMAR PRASAD, J. - (1.) This appeal is at the instance of the claimant/appellant in a proceeding under Section 166 of the M. V. Act, 1988 and is directed against the judgment and award dated 8th May, 2002 passed by the learned Judge. Motor Accident Claims Tribunal-cum-2nd Additional District Judge, Alipore in M. A. C. C. No. 59/1999 thereby dismissing the claim application on the ground that the claimant could not prove that he had sustained multiple injuries coupled with fracture on both the arms on account of road accident which occurred on 7-1-1998 at about 19.30 hours near Narendrapur Petrol Pump within the limits of Sonarpur P. S. while he was travelling in the offending Mini Bus bearing No. W. B.-19/6220 from B. B. D. Bag to Jagaddal.
(2.) Being dissatisfied, the claimant has come with the present appeal.
(3.) According to the claimant/appellant, he was involved in the said accident by which he was seriously injured and was ultimately admitted to Shri Aurobindo Seva Kendra, Jadavpur Park where he underwent an operation. After a prolonged treatment, he was discharged from the said Seva Kendra on 20-1-1998 and in the process, he lost his initial power and function of both the arms.;