Sanjay Misra, Om Prakash, J. - (1.) Heard Shri S.S. Pandey holding brief for Shri Vivek Saran, learned Counsel for the claimant-appellant and Shri Vipin Chandra Dixit, learned Counsel for the respondent-Insurance Company. Although notices on respondent No. 2, who is the owner of the truck, were served, yet none appears on their behalf.
(2.) This First Appeal From Order under Section 173 of the Motor Vehicles Act is directed against the award dated 27th July, 2004 passed in MACP No. 1008 of 2002, Mohd. Ghalib v. Oswal Agro-Mills Ltd. and another by the Motor Accident Claims Tribunal/Special Judge (Anti-Corruption), Meerut (in short' the Tribunal').
(3.) Learned Counsel for the claimant-appellant has submitted that in the accident, which occurred on 29th October, 2002, the claimant-appellant sufferred serious injuries and one hand was amputated. He states that his other hand was also crushed and has become useless. This happened when the claimant-appellant was 18 years of age.;