SUDHIR NARAIN, J. - (1.) This appeal is directed against the award dated 24.5.2001 passed by the Motor Accident Claims Tribunal, Jalaun at Orai awarding a sum of Rs. 2,24,000/ - as compensation to the claimant -respondents.
(2.) THE claim petition was filed with the allegation that while the claimant was travelling by jeep in question, dashed against a tractor with the result that he received serious injuries on the left hand and it was amputated. The claim petition was contested by the appellant on various grounds. It was alleged that the claimant himself was responsible for the injuries as he had protruded his hand outside the window of the jeep. The Tribunal had recorded a finding that the injuries were caused due to rash and negligent driving of the driver of the jeep and on consideration of the materials on record, found that the claimant was entitled to a sum of Rs. 2,24,000/ -.
(3.) WE have heard Mr. Vivek Birla, learned Counsel for the appellant.;