S.K.GANGELE, J. - (1.)APPELLANT /claimant has filed the present appeal against the award dated 24.2.2001, passed in Claim Case No. 249/2000.
(2.)THAT the appellant was coming from Ujjain to Indore on 29.5.1997 at around 10.30 in the night of his scooter along with one Kamlesh. A bus of respondent No. 1 dashed him; he received serious injuries in his right hand and admitted in Ujjain Hospital.
That, the appellant filed claim application before the Tribunal mentioning that his right hand was damaged badly in the accident. There was plastic surgery on his right hand and due the loss of muscles movement of his fingers were affected, he was working in Government Printing Press and earning Rs. 3,043/- per month. The accident was caused due to rash and negligent driving of driver of the bus.

(3.)THE respondent denied the claim of appellant.