- (1.) This First Appeal from Order is preferred against the order dated 22.1.2014 passed by Additional District Judge, Court Nos. 7, Motor Accident Claims Tribunal, Muzaffar Nagar, in M.A.C.P. No. 1114 of 2012. The claimant appellant hereinafter called 'the appellant' filed the Motor Accident petition bearing Nos. 1114 of 2012. Against the respondents opposite parties the claimant claimed compensation arising out of the accident occurred on 4.5.2012 at about 6.45 a.m. near Akbargarh Bus Stand. As per the claim petition on the fateful day the claimant appellant was travelling with his son on his motor cycle Nos. H.R.-01 W 0759. The offending vehicle Tata Magic temporary Nos. U.D.B. 001-234 (now) U.P. 12-T6467 came from behind and hit the motor cycle causing grievous injuries to the claimant. The claimant was referred to the hospital and thereafter he remained under treatment in Anand Hospital, Meerut and thereafter in order to save his life at Anand Hospital, Muzaffarnagar the doctors amputated one limb of the claimant around 1 from the ankle.
(2.) The treatment of the petitioner claimant is still continuing from the time of accident. The petitioner was 76 years of age and was doing cultivation as well as having she buffalo and was earning about Rs. 13,000/- per month.
(3.) The accident was reported in the concerned police station by the claimant's son.;