SUDHIR NARAIN, J. - (1.) This appeal is directed against the award of the Motor Accident Claims Tribunal, Etawah dated 21.7.2001 awarding a sum of Rs. 1,10,600/ - as compensation to the claimant -respondents.
(2.) THE claim petition was filed with the allegation that the claimant -respondent while he was going on foot, Motor Cycle No. UP 75 A 9250 dashed against him, which was driven rashly and negligently by the driver, due to which he suffered fracture on his right hand. The Tribunal found that the claimant -respondent had suffered injuries on right hand and he had 20% permanent disability. This order has been challenged by the Insurance Company.
(3.) WE have heard Mr. Ashok Kumar Srivastava, Learned Counsel for the appellant.;