UNITED INDIA INSURANCE CO LTD Vs. RAJENDRA

JUDGEMENT

(1.) THIS is a miscellaneous appeal filed by insurance company, NA-3 under section 173 of Motor Vehicles Act against an award dated 17.3.2006, passed by Twelfth Member, M.A.C.T., Indore in Claim Case No. 5 of 2002.

(2.) BY impugned award, the Tribunal allowed the claim petition of respondent No. 1 (claimant) filed under section 166 of the Motor Vehicles Act and awarded to him a sum of Rs. 2,06,000 towards compensation for the injuries sustained by him in the vehicular accident.

(3.) ON 28.9.2001, Rajendra, i.e., claimant was working on thresher, which belonged to the tespondent No. 2. This thresher was attached with one tractor bearing No. MP 09-9473. It also belonged to respondent No. 2. The thresher was being run with the aid of tractor for cutting soyabean. This was being done by Rajendra when his right hand came in contact with the blade and his hand was cut in pieces. He thus lost his right hand almost completely. The tractor in question is insured with the appellant (insurance company).