ORIENTAL INSURANCE COMPANY LTD Vs. MAAN BAHADUR

JUDGEMENT

(1.) MR . T.A. Khan, learned Counsel for the appellant, Mr. B.P. Nautiyal, learned Counsel for respondent No. 1.

(2.) WITH the consent of the learned Counsel for the parties, the appeal is finally heard.

(3.) CLAIMANT Maan Bahadur claimed compensation of Rs. 8,04,000 for the injuries sustained by him in the accident, which took place on 7.2.1999, when the offending vehicle Truck bearing registration No. UP 07B - 1005 met with an accident resulting in serious injuries to claimant Maan Bahadur.