R.P.MISRA, J. - (1.) HEARD Mr. S.C. Srivastava, learned Counsel for the appellant.
(2.) THIS first appeal from order is directed against the award of Motor Accident Claims Tribunal. The claimant/respondent No. 1 filed a petition claiming compensation of Rs. 30,04,000 on account of injuries caused to him in an accident. The case set up by the claimant-respondent was that on 13.11.2000 while he was going as a pillion rider on scooter belonging to one Salim, he was hit from behind by a bus which was insured with the appellant company which resulted in the death of Salim and serious injuries to him. It was also alleged that accident was caused due to rash and negligent driving by the driver of the offending vehicle. The Tribunal awarded a sum of Rs. 2,82,000 along with 6% interest as compensation.
(3.) THE proceeding before the Claims Tribunal proceeded ex parte against the owner and driver of the offending vehicle. The Tribunal has granted permission under Section 170 of Motor Vehicles Act to the Insurance Company. It has been urged by the learned Counsel for the appellant that accident occurred due to negligence of the driver of the scooter and it was a case of contributory negligence, which has been illegally not considered by the Tribunal. It has further been urged that compensation awarded by the Tribunal is highly excessive.;