SABIR MOHAMMAD QURESHI Vs. ANIL KUMAR KALRA

JUDGEMENT

(1.) Through this appeal, award passed by Motor Accidents Claims Tribunal, M.C.C. No. 12 of 1998, dated 29.8.2000, has been challenged.

(2.) On 9.11.1996 at about 11.30 p.m. claimant was going through Kohefiza on scooter. When he reached Kohefiza Police Post, Maruti car No. MP 04-D 0078 driven rashly and negligently came on the wrong side and hit the claimant. He suffered injuries to head, nose, left forearm, right foot and back. He fell unconscious and was shifted to Kohefiza Hospital. It was found that his forearm of left hand had fractured, operated, nail inserted and screwed. He got treatment at Indore also. Left hand forearm suffered permanent disability. Matter was reported to the police and driver was prosecuted and punished having confessed the crime.

(3.) Vehicle was insured with Oriental Insurance Co. Ltd., owned and driven by Anil Kumar Kalra. Claimant is Assistant Administrative Officer, New India Assurance Co. Ltd., Bhopal. He is sportsman of repute having won medals, trophies and certificates. By this accident his efficiency has been diminished. Compensation of Rs. 58,06,000 is claimed.