Sudhir Narain & V.M.Sahai, JJ. - (1.) This appeal is directed against the award of the Motor Accidents Claims Tribunal dated 31.5.2001 awarding Rs. 2,57,413 as compensation to the claimant-respondent.
(2.) The claim petition was filed with the allegations that Nathuni Prasad was going in jeep No. UP 57-2833 towards his house. The driver of the jeep dashed against the Tempo with the result, he received serious injuries. His left leg was fractured and he was taken to the hospital. He has spent Rs. 50,000 on medical treatment. He was aged about 30 years and was carrying on the business of sale of readymade clothes and doing agriculture and was earning Rs. 3,000 per month.
(3.) The claim petition was contested by the appellant. It was denied that the accident was caused by rash and negligent driving of the vehicle in question. The driver of the jeep had no valid licence and the amount claimed was excessive.;