SUDHIR NARAIN, J. - (1.) This appeal is directed against the award of the Motor Accident Claims Tribunal dated 9.5.2001 awarding Rs. 2,07,000/ - as compensation to the claimant -respondents.
(2.) THE claim petition was filed by the claimant -respondent No. 1 with the allegations that on 10th March, 1998, while he was going on cycle, Truck No. P.B/ 3341 dashed against him. He received serious injuries. He was treated in the hospital where his brain was operated upon. He incurred heavy expenses in treatment. - - The appellant contested the claim petition on various grounds. The Tribunal recorded a finding that the accident was caused due to rash and negligent driving of the driver of the truck with the result respondent No. 1 received serious injuries and his brain was operated upon. The Tribunal, on consideration of material evidence on the record, awarded Rs. 2,07,.000/ - as compensation. The appellant has challenged this order in the present appeal.
(3.) WE have heard Mr. Amaresh Sinha, learned Counsel for the appellant.;