SATPAL Vs. ORIENTAL INSURANCE CO.LTD

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the respondents. Perused the record.

(2.) This appeal, at the behest of the claimant, challenges the judgment/award dtd. 8/7/2002 and decree dtd. 22/7/2002 passed by Motor Accident Claim Tribunal Agra/Additional District Judge, Court No.11, Agra (hereinafter referred to as 'Tribunal') in Motor Accident Claim Petition No.147 of 2000 awarding a sum of Rs.3,64,160.00 with interest at the rate of 9% as compensation.

(3.) The brief facts as culled out from the record are that on 8/5/2000, appellant/claimant Satpal Singh was going from Delhi to Ghaziabad by Scooter No. DL 5 S 4011 with Dharamveer Singh at about 12 O'clock in the night when the scooter reached at Mohan Nagar, Sales Tax Check Post, a truck bearing UP 20 D 4827, which was being driven very rashly and negligently by its driver, came from behind and hit the aforesaid Scooterist. The wheel of the truck ran over the left leg (lower limb) of the appellant. The applicant was admitted to the nearest Hospital at Mohan Nagar, District Ghaziabad where he remained admitted from 9/3/2000 to 7/4/2000 and during his treatment his left leg (lower limb) was amputed from the hip.