MASTER RIGVED AND ORS. Vs. JAGBIR AND ORS.

JUDGEMENT

(1.) These two appeals arise out of the judgment dated 23.09.2013 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby compensation of Rs. 4,33,100/ - was awarded in favour of Claimant Master Rigved for having suffered injuries of 69% permanent disability in respect of his right upper limb.

(2.) For the sake of convenience, Appellant in MAC.APP.725/2014 shall be referred to as Uttrakhand Transport Corporation (UKTC), whereas the Appellant in MAC.APP.52/2014 shall be referred to as the Claimant.

(3.) On appreciation of evidence, the Claims Tribunal found that there was negligence in the ratio of 25:75 of the Claimant and the bus driver. The compensation awarded by the Claims Tribunal under various heads is extracted hereunder: - -