S.P.Srivastava, J. - (1.) Heard the learned counsel for the insurer- appellant as well as the learned counsel representing the claimant - respondent No. 1.
(2.) Perused the record.
(3.) The Insurer appellant has filed the present appeal under Section 173 of the Motor Vehicles Act feeling aggrieved by the award of an amount of Rs. 3.20.200/- (Rs. Three lacs twenty thousand and two hundred only] determined by the Motor Accident Claims Tribunal, as just compensation to which the injured claimant was found entitled to on account of his suffering grievous injuries resulting in 40% percent permanent disability, in an accident involving the offending motor vehicle-a Bus-bearing registration No. UP 78/8319.;