NORAT MAL Vs. LATUR LAL

JUDGEMENT

(1.) The present misc. appeal has been preferred by the claimant Norat Mal challenging the award dated 27.1.1994 passed by Motor Accidents Claims Tribunal, Tonk in M.A.C.T. Case No. 108 of 1989.

(2.) The claimant Norat Mal was seriously injured in the accident on 30.3.1989 when he was travelling in the bus No. 2996 from Deoli to Kekri; it had collided with a truck No. RSR 7077 near Negdia on Ajmer Road. The collision was so bad that even the bus had broken and separated into two parts. The claimant was injured and was rushed to the Nehru Hospital, Ajmer, where his hand had to be amputated for proper further treatment. The truck was owned by respondent No. 2 and respondent No. 3 was the insurer. The claimant filed claim application claiming Rs. 7,63,160.

(3.) The necessary issues were framed in regard to accident, negligence and quantum of compensation. The Tribunal considered the statements of witnesses and decided all issues in favour of the claimant. However, the amount of compensation was quantified up to Rs. 75,000 only. The claimant has challenged this part of the award.