(1.) THESE connected appeals are directed against an award of the Motor Accidents Claims Tribunal (1 Additional District Judge, Jhansi), dated May 10, 1978.
(2.) THE accident occurred on April 5, 1974, around 3.30 p.m. at the crossing of the Sipri Basar, Mal Godam Road, Jharm Abdul Haneef, then aged about 13 years a student of Class VIII, was proceeding on bicycle from Sipri Basar towards the Mal Godam road. Truck No. USG 2580, belonging to M/s. V.P. Ghai and brothers, came over from the side of Mal Godam road; it was being driven by Mani Ram, the driver, on the wrong side and it dashed against Abdul Haneef from the front, as result Abdul Haneef fell and got crushed by the back right wheel of the truck. The right thigh was crushed upto the knee with the fracture of the femur bone and abrasion on the left leg. The victim remained on the medical treatment and, according to his case, there is resulting permanent disablement. A sum of Rs. 50,000/- was claimed as compensation under Section 110-A of the Motor Vehicles Act.
(3.) THE Tribunal has, on consideration of the evidence, found that the accident was caused due to negligence of the truck driver and not on account of any fault on the part of Abdul Haneef. A sum of Rs. 17,000/- has been assessed as compensation payable to him.