- (1.) This First Appeal From Order under Section 173 of the Motor Vehicles Act has been filed by the appellant Insurance Company challenging the award dated dated 23-05-2007 passed by the Motor Accident Claims Tribunal/Additional District Judge, Court No. 5, Meerut awarding a sum of Rs. 11,95,378/- as compensation.
(2.) We have heard Sri Nipendra Mishra, learned counsel for the appellant and Sri Nitin Sharma for the claimant-respondent no. 1
(3.) Facts giving rise to the dispute, in brief, are as under : The claimant-respondent no. 1 was involved in an accident caused by a bus bearing no. UHN-1004 when he was going back to his home from Ghaziabad on motorcycle in which he sustained multiple fracture in his right leg. He was admitted in Shanti Nursing Home from where, on the same day, he was shifted to Kailash Nursing Home , Baghpat Road, Meerut and remained under treatment from 14-10-2004 to 16-10-2004 and was again admitted from 25-12-2004 to 27-12-2004 when his injured right leg was operated. He was confined to bed for five months and has become permanently disable unable to perform his daily rituals.;