- (1.) CLAIMANTS are appellants, Ramesh Chandra Singh of Yarpur, Patna was injured in a motor accident on 26.9.1984. He was travelling on a bus (BRA -9909) from Patna to Ranchi in connection with his electronics goods business, which met with an accident near Charhi, district Hazaribagh, as a result of which he sustained grievous injuries in waste portion, right hand portion and chest.
(2.) THERE were fractured, and his entire body was plasters in course of his treatment which continued for more than 2 -1/2 years and ultimately on 6.4.1987 he breathed his last. At the time of accident the deceased was aged about 35 years. He was a qualified technical skilled, and was running a television repairing and manufacturing centre in the name and style of Disco Electronics, Yarpur, Patna.
(3.) HIS wife, son and daughters filed Claim Case No. 43 of 1987 for compensation under the provisions of Motor Vehicles Act, 1939.;